MF BUILDCON PVT LTD Vs. ANJALI

JUDGEMENT

(1.) The decree holder has applied for execution of a decree dated 15th May, 2018 in CS(OS) No.603/2017 filed by the decree holder against the judgment debtor for specific performance of an Agreement of Sale of immovable property.

(2.) Notice of the Execution Petition was ordered to be issued and on 7th February, 2019 the counsel for the judgment debtor appeared and was granted time to file reply and the matter posted on 30th April, 2019 for hearing.

(3.) The judgment debtor did not file any reply and the counsel for the judgment debtor on 30th April, 2019 again sought time for filing reply. Upon being asked to argue, he was unable to make any legal arguments and was only knowing what is written on the papers. Accordingly, the hearing was posted for today and presence of the Director of the decree holder as well as the judgment debtor before this Court directed.