DILIP MEHTA Vs. RAKESH GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and order dtd. 6/11/2023 passed by the Division Bench of the High Court of Madhya Pradesh at Jabalpur in Writ Appeal No. 427 of 2023. By the said judgment, the Division Bench affirmed the order dtd. 27/2/2023 passed by the learned Single Judge in Writ Petition (Civil) No. 22367 of 2022. The writ petition had called in question a compromise decree dtd. 14/5/2022 passed by the Lok Adalat, Jabalpur in R.C.S. No. 229-A of 2022 and the consequential execution proceedings in Execution Case No. EX-A/40/2022, but was dismissed on the ground that the appellant had already invoked the remedy of objections before the Executing Court.

(3.) The facts giving rise to the present appeal are as follows: