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Judgment
9 paragraphs · 190 wordsAs an Executing Court, on the last date, i.e. 13.04.2021, this Tribunal permitted the judgment debtor to file and bring on record their statement of
account during course of that date. The judgment debtor was also directed to make disclosure required by the earlier order within one week.
The statement of account has already been filed but decree holder has not been able to file its response to the application or the accounts due to some
reasons. Learned counsel for the decree holder prays for and is granted time till 9.8.2021 to file its reply / response.
The purpose of this exercise of looking into statement of account with explanation of the other side is to find out how much payments have been made
by the judgment debtor specifically for the purpose of satisfying the judgment and decree under execution dated 11.11.2019.
It will be open for the judgment debtor to make further payments for the satisfaction of decree under execution but the payments must beÂ
accompanied by an explanatory letter mentioning that it is for satisfying the decree under execution.
Post the matter under the same head on 18.8.2021.