RAJESH KHANNA Vs. RAGHUBIR SINGH ARORA

JUDGEMENT

(1.) The order dtd. 7/10/2022, under challenge in the present proceedings under Article 227 of the Constitution of India, reads as under:

(2.) Mr. Rajat Aneja, learned Counsel for the petitioner, submits that the present petition has been necessitated because, until the petitioner's goods, attached by the Bailiff, are released and the account of the petitioner is defreezed, the petitioner would not be in a position to liquidate the decree.

(3.) He submits that an application, for the said purpose, has been moved before the learned ADJ, as is noted towards the commencement of the impugned order, but that, without passing any order thereon, the learned ADJ has observed that before the court resorts to the coercive process of sentencing the petitioner to civil imprisonment, the petitioner was directed to file affidavit of assets.