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Judgment
Heard learned counsel for the petitioner/decree holder and Mr. Mahipal Singh, Advocate who has appeared on behalf of the respondent, Judgement
Debtor. On behalf of the respondent it has been submitted that electronic copies of the objection to the execution has been filed yesterday and copy
of the same has also been made available to the learned counsel for the petitioner. Let the hardcopy of the objection be filed in the Registry by
15.2.2022. Petitioner is ready with his reply to the objection. He may file it by 15.2.2022. The Judgment Debtor may file rejoinder to the reply,
if required by 3.3.2022.
It appears from the records that the direction to the respondent to be guided by the relevant provisions of the CPC and Form 16A of Appendix E
for complete disclosure has not been complied so far. Let that be complied by 3.3.2022. The objection and other related issues arising in this
matter and also whether further directions are required to be issued in the light of the Judgement of Hon’ble High Court of Delhi dated 24.6.2021
in the case of M/s. Bhandari Engineers & Builders Pvt. Ltd. Vs. Maharia Raj Joint Venture & Ors. (Execution Petition No. 275/2012 & E.A. No.
193 of 2020) shall be considered on the next date.
Post the matter under the same head on 7.3.2022.Â