HARJEET Vs. ABHAY KUMAR AND OTHERS

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(2.) This Miscellaneous Appeal under Order XLIII Rule 1 (i) of CPC has been filed against the order dated 26/9/2018 passed by the Executing Court (ADJ, Mungawali, District Ashoknagar) in Execution Case No.4-A/03/04, by which the application filed by the appellant under Order XXI Rule 34 of CPC has been rejected.

(3.) The present appeal depicts a very sorry state of affairs, where the decree for specific performance of contract, which was passed in the year 2004, has still remained unexecuted.