M. N. MANJE GOWDA Vs. MALLESHA

JUDGEMENT

(1.) The present petition seeks to challenge an order dtd. 16/11/2019. By the Impugned Order, arrest and detention of the Judgment Debtor was directed by the Learned Execution Court.

(2.) None appears for the respondent/Judgment Debtor despite service.

(3.) Given the pendency of the matter and the fact that stay of proceeding was granted by the Court on 8/10/2020, this Court deems it apposite to hear and decide this matter today.