UMA SHANKAR GUPTA Vs. SHARMA ELECTRICALS

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 20/10/2023 passed by the Civil Judge-06, Central District, Tis Hazari Courts, Delhi ('Executing Court') in execution petition bearing Ex. No. 96759/2016, titled as 'Sharma Electricals v. M/s Aggarwal and Co.', whereby the Executing Court dismissed the objections filed by the Petitioner herein for non-prosecution and issued warrants of attachment to the extent of the decretal amount in respect of movable property of judgment debtor.

(2.) Learned counsel for the Petitioner states that the warrants of attachment issued on 20/10/2023 have been returned unexecuted. He states that the Petitioner has substantial defences, which would evidence that the decree is non-executable.

(3.) This Court has considered the submission of the counsel for the Petitioner and perused the record.