Y.P. KHANNA Vs. P.P. KHANNA

JUDGEMENT

(1.) The present Appeal assails the order dated 13 th January, 2010 passed by the learned Single Judge in Execution Petition No.233/2009, whereby the learned Single Judge allowed release of an amount of '1,06,26,000/- to the Respondent No.1(i) to (iii).

(2.) The only grievance raised by the Appellants is that the learned Single Judge ought not to have released the aforementioned amount to the said Respondents without adjudicating the inter-se claims of the Appellants and Group 'E'.

(3.) The facts as are necessary for disposal of the present Appeal are that: