CLR/90/2022
2023 Latest Caselaw 725 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                      COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      21.03.2023                        CLR No.90 of 2022
                                        Hon'ble Alok Kumar Verma, J.

Heard Mr. M.C. Pandey, learned Additional Advocate General assisted by Mr. G.S. Negi, learned Additional C.S.C. for the revisionists, Mr. D.K. Srivastava, learned counsel for respondent no.1 and Mr. I.D. Paliwal, learned counsel for respondent nos.2 & 3.

On 20.03.2023 Mr. M.C. Pandey, learned Additional Advocate General had sought twenty four hours time to get instructions regarding para 4 of the impugned order.

As per said paragraph, revisionists/judgment-debtors want to satisfy the decree. The details of those properties were also given by the revisionists before the Executing Court, from which properties they want to satisfy the decree.

Despite getting sufficient opportunity, it has been submitted by learned counsel for revisionists that instructions have not been received on Para No. 4 above. He requested to summon Executive Engineer, revisionist no.3.

Revisionist no.3 is directed to appear in person alongwith complete record of the present matter on the next date.

List on 24.03.2023.

(Alok Kumar Verma, J.) 21.03.2023 Arti