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Judgment
11 paragraphs · 247 wordsManoj Jain, J
CM APPL. 28437/2025 (exemption)
Exemption allowed, subject to all just exceptions.
CM(M) 881/2025
Learned counsel for petitioner/judgment debtor submits that he has already e-filed the impugned order dated 28.04.2025 which indicates that warrants of attachment has been issued against the judgment debtor. He submits that decretal amount has been paid substantially and the balance outstanding is hardly Rs. 2,000/-.
After hearing arguments for some time, learned counsel for petitioner submits that he would place on record all the receipts before the learned Executing Court. He submits that he would move appropriate application in this regard before the learned Executing Court, seeking recall of warrants of attachment also.
In view of the above and considering the fact that the substantial decretal amount has already been paid, the present petition is disposed of with liberty to the petitioner to file any such application along with receipts seeking recall of warrants of attachment.
Let such application be filed within two working days and till then the warrants of attachment shall remain in abeyance.
However, it is clarified that it will be upto the learned Executing Court to consider any such application and the receipts and then to proceed further with the Execution Petition and to pass appropriate orders for the purpose of realizing the balance decretal amount.
Present petition stands disposed of in aforesaid terms.
A copy of this order be given dasti under the signatures of the Court Master.