EX.P/13/2021
2021 Latest Caselaw 3030 HP

Exe. Petition No.13 of 2021

.

02.07.2021 Present: Mr. Amit Sibbal, Sr. Advocate with Ms.Shradha Karol,

Advocate, for the Decree Holder, through Video Conferencing.

Mr. Desh Raj Thakur, Additional Advocate General, for Judgment Debtors No. 1, 3 and 4, through Video Conferencing.

Mr. Naresh K. Gupta, Advocate, for Judgment Debtor

No.2, through Video Conferencing.

Keeping the issue of maintainability open, notice to the

respondents. Mr. Desh Raj Thakur, learned Additional Advocate

General, appears and waives service of notice on behalf of Judgment

Debtors No. 1, 3 and 4 and Mr. Naresh K. Gupta, Advocate, appears and

waives service of notice of Judgment Debtor No.2 and seek time to file

objections. Be filed, as prayed, on or before 30th July, 2021. Rejoinder

thereto be filed within one week thereafter.

Notice to respondent No.5, returnable on 11th August,

2021, on taking steps within two days, through registered AD as well as

ordinary mode of service, be issued.

             July 02, 2021                                   (Vivek Singh Thakur)
             (ms)                                                     Judge