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Judgment
7 paragraphs · 149 wordsThis Tribunal is unable to appreciate the conduct of the judgement debtor/respondent in not complying with the directions and furnishing the
explanations on affidavit, as required by the order dated 26.2.2021.  The liability of the judgement debtor to pay the decretal amount can not be
washed away and all steps for execution of a money decree must be taken in right earnest by this Tribunal.
By way of last opportunity, two week's further time is granted for making the disclosures and bring on record the relevant facts in terms of order of
26.2.2021. In case of failure it will be presumed that the judgment debtor is deliberately disregarding the orders of this Tribunal and is avoiding to
pay the decretal amount by not disclosing the correct factual position regarding the assets of the judgement debtor.
Post the matter under the same head on 30.4.2021 for passing suitable orders.