RENU DEVI Vs. MAHENDRA SINGH

JUDGEMENT

(1.) THE Plaintiff is the petitioner before this Court. The contesting defendants, who were petitioners in the miscellaneous case, instituted on basis of their application under Order 21, Rule 97 of Civil Procedure Code, are represented through Mr. Sukumar Sinha, the learned Senior Counsel. Heard both the parties.

(2.) THIS is against one of those illustrative cases where how using judicial process and ingenuity, the entire judicial system is being brought to ridicule. The facts will show that.

(3.) I , accordingly, direct the learned Sub -Judge III to take up the miscellaneous case and finally dispose it of within a period of two weeks from today and direct the Executing Court thereafter to execute the judgment and decree in favour of petitioners forthwith. With this observation, this application is disposed of.