UNION OF INDIA Vs. NAIN SINGH

JUDGEMENT

(1.) The present petition filed under Article 227 of the Constitution of India impugns the order dtd. 26/7/2023 passed by the ADJ-01, Saket Courts, New Delhi ('Executing Court') in Execution No. 111/2023 titled as 'Nain Singh (D) Through LRs v. Union of India' whereby, the Executing Court issued warrants of attachment of immovable property of the Petitioner i.e., office of ADM/LAC DC office, South East Old Gargi College Building, behind Lady Shriram College, Lajpat Nagar IV, New Delhi.

(2.) The learned counsel for the legal representatives of Respondent No. 1 i.e., late Sh. Nain Singh states that the subject matter of these proceedings is an award No. 247/1986-87 dtd. 22/10/1986.

(3.) After some arguments, the learned counsel for the Petitioner states that the Petitioner has already addressed communications to PWD for releasing the decretal amount.