SHEHBAZ HUSSAIN Vs. INDIAN BANK & ANR

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 13.09.2019 whereby, in the Execution Petition filed by the respondent no. 2 seeking execution of decree dated 04.05.2018, the bank account of the petitioner was frozen.

(3.) Parties have settled their disputes. Settlement Agreement has been executed today and the same has been filed over-email of the Court Master. The settlement agreement dated 15.09.2020 is taken on record.