R. KRISHNAMURTHY Vs. N.K. VENKATESH

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for respondent No.1 and perused the material on record.

(3.) A perusal of the material on record will indicate that the petitioner is aggrieved by the impugned order, whereby the Executing Court directed issuance of arrest warrant as against the petitioner at the instance of the respondent No.1 - Decree Holder, who has instituted the instant execution proceedings. On 7/1/2026, this Court passed the following interim order: