HARINDER KUMAR Vs. GIRISH PESHORIA

JUDGEMENT

(1.) The present execution petition has been filed seeking execution of the decree passed by this Court on 14/12/2018 in terms of the settlement arrived at between the parties.

(2.) By way of the present execution proceedings, the decree holder seeks the following directions against the judgment debtor:

(3.) Notice in the execution petition was issued on 16 th December, 2021. The objections have been filed by the Judgment Debtor on 24/2/2022 and the decree holder has filed a reply to the objections.