BAKKESWAR SARKAR Vs. NEKJAN NECHHA BEWA

JUDGEMENT

(1.) Lamenting the wrong delay in execution of decrees the Hon'ble Supreme Court recently observed in case of Mumtaz Yarud Dowla Wakf Vs. Dadam Balakrishna Hotel Pvt. Ltd. reported in 2023 SCC OnLine SC 1378 interalia that:-

(2.) Feeling aggrieved and dissatisfied with the order dtd. 18/9/2014 passed by the learned Additional District Judge, Tehatta, Nadia passed in connection with Civil Revision Case No. 6/2010 the present petitioner has filed this instant application under Article 227 of the Constitution of India. By passing the impugned order the learned 1stRevisional Court affirmed the order passed by the Ld. Civil Judge (Junior Division) Tehatta, Nadia in Title Execution Case No. 5/2009 in which petition filed by the present petitioner under Sec. 47 of the Code of Civil Procedure was rejected.

(3.) Despite service affected upon the opposite parties they did not venture to appear and contest the present revisional application.