AJIT SINGH Vs. PADMA BHANDARI

JUDGEMENT

(1.) We have heard learned senior counsel with his eminently persuasive arguments but find ourselves not persuaded. We are of the view that this is a classic case where the execution proceedings themselves become a second round of litigation and it takes ages for the decree holder to realize the fruits of success of a decree with judgment debtors assisted innovatively!

(2.) We are not at all persuaded to interfere with the impugned order. The decree Court will forthwith execute the decree, not later than one month from today.

(3.) The special leave petition is, accordingly, dismissed.