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Judgment
4 paragraphs · 142 wordsInspite of sufficient opportunities, the judgment debtor / respondent has chosen not appear. Today also nobody has appeared on its behalf.
In the facts of the case, steps will have to be taken to obtain physical presence of the judgment debtor or to place his properties under attachment and to sell the same for realisation of the decretal amount. These steps can more effectively be taken by the concerned Civil Court having jurisdiction to effect execution. Under powers available to this Tribunal, the execution application can be transferred to such Court.
Learned counsel for the respondent should obtain necessary details of the concerned District Court /Execution court where the matter may be sent for the sake of convenience in execution. This should be done before the next date by filing an appropriate affidavit.
Post the matter under the same head on 27.10.2021.