Shree Chandrashekhar, J. - (1.) Conduct of the parties to the writ petition must be deprecated. Not only the petitioner has failed to produce the relevant documents, inspite of specific order of the Court on 23.08.2018 records before executing court and orders passed in the previous proceedings have not been produced by the respondent.
(2.) By an order dated 07.04.2005 further proceeding in Execution Case No. 42 of 1993 has been stayed by a co-ordinate Bench of this Court and this order has continued for over 13 years by now.
(3.) This writ petition has been listed on as many as 12 occasions.;