Surya Prakash Kesarwani, J. - (1.) Rejoinder Affidavit filed today is taken on record.
(2.) Heard Sri Pradeep Kumar, assisted by Sri Uma Nath Pandey, learned counsel for the plaintiff-decree holder/petitioner and Sri Dharmendra Vaish, learned counsel for the respondent/bank-judgment debtor/tenant.
(3.) This petition under Article 227 of the Constitution of India has been filed praying for disposal of the Execution Case No. 93 of 2017 (Shalini Mittal and another Vs. Punjab National Bank and another) positively on the next date fixed in the Court of 3rd Additional District Judge, Bulandshahar. Facts;