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Judgment
13 paragraphs · 236 wordsHeard learned counsel for the petitioner/decree holder. Nobody appears for the judgment debtor, respondent.
In view of the orders passed on the last three dates, the matter has to be sent to appropriate Civil Court for execution of the decree in favour of the
petitioner. Today, learned counsel for the petitioner / decree holder informs that after collecting details of all properties of the respondent-judgment
debtor, the Civil Court at Saket, New Delhi appears to be the appropriate Civil Court for sending the decree of this Tribunal for execution.
In view of aforesaid submissions and the earlier orders, the decree for Rs. 48,84,307/- awarded in favour of the petitioner vide order dated 31.7.2019
in BP No. 26 of 2019 is directed to be transmitted to the Civil Court at Saket, New Delhi so that learned District Judge / Principal District Judge of
that Civil Court may entrust the execution case to an appropriate Court. The Civil Court is requested to send appropriate information / report after the
execution proceeding is concluded in accordance with law.
Let the relevant records and papers for the purpose of execution be sent to the concerned Court by the Registry at an early date, preferably within
three weeks.
The petitioner / decree holder will be entitled to appear before the concerned Court and render assistance for effective execution of the decree of this
Tribunal.
This execution application accordingly stands disposed of.