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Judgment
5 paragraphs · 100 words
1.
Case taken up.
2.
Learned Counsel for applicant, decree holder is requesting for more time for taking steps in this Execution Petition. Let steps be taken with four weeks.
3.
A Counsel, Ms Niharika Singh, claiming herself to be Counsel for JD, is requesting for time, for taking appropriate measure in this execution proceeding. However, by now, no power is there and proceeding is running ex-parte, even after issuing the warrant against JD. Hence, measure, if any, may be taken till above time.
4.
Preferably, decree is to be obeyed.
5.
List the matter on 24.09.2024 "for further hearing"