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Judgment
11 paragraphs · 221 wordsFrom the submissions advanced on behalf of Mr. Sachin Narayan, it appears that his Writ Petition is under active consideration by the Hon'ble
Karnataka High Court. In the last order passed by the High Court on 5.4.2021, there is a direction that this Tribunal should not take any coercive
action for seeking compliance with the earlier directions against Mr. Sachin Narayan particularly, those in the order dated 24.3.2021. However, the
execution proceedings can be carried forward against the other respondents as per orders already passed.
Learned counsel for the decree holder wants orders for attachment and sale etc. of the assets of other judgement debtors as well as action for
violation of the interim order by respondent no. 2. Learned counsel for the respondent / judgement debtor no. 2 wants permission to file a reply to
the allegation of willful violation of this Tribunal's interim order. Let that be done within ten days. The decree holder should come ready with
proposal for further action against the judgement debtors, particularly judgement debtor nos. 1 and 2. Further orders in respect of Mr. Sachin
Narayan will be passed in the light of orders that may be passed by the Hon'ble Karnataka High Court.
Post the matter under the same head on 26.4.2021.
The interim order passed earlier shall continue till the next date.