PAUL LEONG Vs. ARCHDIOCESE OF SHILLONG

JUDGEMENT

(1.) It appears from the previous orders passed in this proceeding that the judgment debtor is unduly delaying the hearing of this application and creating an impediment for the Executing Court to proceed with the matter notwithstanding a clear direction passed on 2/7/2024 that the Executing Court should continue with the execution proceeding.

(2.) Today, when this matter is taken up for consideration, a prayer for adjournment is made on behalf of the petitioner on the ground that the applicant is desirous of engaging a senior counsel.

(3.) As a last chance, let this matter be listed on 12/11/2025. It is made clear that no adjournment shall be granted on that date.