The Supreme Court has come up with its frustration towards the lethargic process of exceution of a Civil Decree and has remarked that the same has become secome round of litigation itself.
The Division Bench comprising of Justice SK Kaul and Justice MM Sundresh in a sarcastic tone remarked while dealing with an SLP that eminently persuasive arguments of the Learned Senior Counsel aren't persuasive enough to convince the Court for acceptance of the plea as the Court's stand was firm.
"We are of the view that this is a classic case where the execution proceedings themselves become a second round of litigation and it takes ages for the decree holder to realize the fruits of success of a decree with judgment debtors assisted innovatively!", the Court noted.
The Court accordingly declined to to interfere with the impugned order and rather directed for immediate execution of the Decree pending.
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