HARISH KATYAL Vs. PAWAN KUMAR DHAWAN.

JUDGEMENT

(1.) This is the first effective date of hearing. For convenience, prayer clause of the petition is extracted below:

(2.) There is no specific order challenged in the present proceedings. For the relief sought in this petition, the petitioner has already filed an application before the execution court, as submitted by learned counsel for petitioner.

(3.) That being so, the present petition is not just devoid of merit but completely frivolous and waste of judicial time.