LAWS(KAR)-2025-7-120

CHAKOLI APPALAL Vs. MANAMOHAN V.

Decided On July 02, 2025
Chakoli Appalal Appellant
V/S
Manamohan V. Respondents

JUDGEMENT

(1.) The petitioners-judgment debtor Nos.5 to 9 are at the doors of this Court calling in question proceedings in Execution No.1405/2023 with particular reference to an order dtd. 17/8/2024.

(2.) Heard Sri. B. Keshava Murthy, learned counsel appearing for the petitioners in both the cases, Ms.Nisha Tiwari, learned counsel appearing for respondent Nos.1 and 2 in both the cases, Sri. Aditya Chatterjee, learned counsel along with Smt. Sowmya R. Nair, learned counsel appearing for respondent No.3 in W.P.No.26249/2024.

(3.) Facts adumbrated are as follows: