INTEGRO FINSERV PRIVATE LIMITED Vs. SANTOSHKUMAR RAMSAJEEVAN DEWIVEDI

JUDGEMENT

(1.) By a detailed order dtd. 7/1/2026, this Court noted that numerous Execution Applications remain pending, as Bailable or Non-Bailable Warrants issued outside the State of Maharashtra have not been executed for a significant period and therefore, Mr. Anil Singh, learned Additional Solicitor General ("ASG") is requested to assist the Court.

(2.) The said order dtd. 7/1/2026 reads as under:

(3.) Thus, the Execution Application which has been filed in the year 2015 has remained pending as although on many occasions Bailable Warrants/Non-Bailable Warrants were issued, the same have not been executed by the Senior Inspector of Police of concerned Police Station.