INDOOR TABLE TENNIS TRUST Vs. KAPIL KHANNA

JUDGEMENT

(1.) In this execution application filed by a decree holder a preliminary plea of lack of territorial jurisdiction of this Court has been raised by the Garnishee Bank, namely, Ghaziabad Nagariya Sahakari Bank Ltd., Ghaziabad.

(2.) The facts of the case briefly stated are as follows:

(3.) The pleas of the decree holder are as follows: