AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 141 wordsHeard learned counsel for the petitioner/decree holder. Nobody appears for the respondent.
As directed by the order dated 22.9.2021, issues have been framed and today the matter has been listed to consider whether execution should proceed against Mr. Sachin Narayan or not. Against his impleadment, Mr. Narayan has moved to Hon'ble High Court of Karnataka. Today learned counsel for the petitioner informs that the Writ Petition pending in the High Court is scheduled to be listed on 25.11.2021 and in view of the interim stay in favour of Mr. Narayan, execution against him can proceed only if further orders are passed by the High Court.
Considering the aforesaid facts, as prayed, post this matter under the same head on 13.1.2022. Developments, if any, in the matter pending in Karnataka High Court should be disclosed to this Tribunal by the next date.