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Judgment
5 paragraphs · 207 wordsCounsel appearing for the applicant–decree holder submitted that despite the judgement partial decree passed by this Tribunal in B.P No. 368 of 2017 dated 3.9.2019 for an amount of Rs.3,98,57,826/-, the respondent-judgement debtor has not paid this amount. Civil appeal preferred by the respondent-judgement debtor before Hon’ble the Supreme Court being civil appeal/diary no. 9387 of 2022 has been dismissed by Hon’ble the Supreme Court vide order dated 17.1.2023.
The Photocopy of the said order is tendered to this Tribunal which is taken on record. Earlier several orders have been passed against the judgement debtor including the Bailable Warrant. We have also requested the Superintendent of Policeof District of Khurda, Odisha to serve the Bailable Warrant upon the Directors of the judgement debtor but the same has not been served.
We therefore, again request the District Superintendent of Police, District Khurda, Odisha to see that Bailable Warrant issued by this Tribunal vide our order dated 20.12.2022 is served upon the Directors of the judgement debtor.
Copy of this order will be sent by the Superintendent of Police, District, Khurda, Bhubaneswar, Odisha as well as the Registry will send the copy of orders dated 16.12.2022 and 25.11.2022 to the Superintendent of Police.
This matter is adjourned to 27.7.2023.