VIPIN MALIK Vs. PACL INDIA LTD.

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present execution petition under Order XXI CPC has been filed by the Decree Holders-Vipin Malik and M/s. Vipin Malik HUF seeking execution of the judgment and decree dtd. 5/9/2019 as modified by the order dtd. 15/11/2019 in CS(OS) 61/2017 titled 'Vipin Malik & Anr. v. PACL India Ltd. & Ors.' (hereinafter, 'the suit') against the Judgement Debtors-M/s. PACL India Ltd. and Mr. Gurmeet Singh. The operative portion of the judgement/decree passed by the Court reads as under:

(3.) The main reliefs sought in the present execution petition are as follows: