ANUJ MANGAL S/O SRI JAGDISH PRASAD Vs. INTEGRATED CAPITAL SERVICE LTD. THROUGH ITS DIRECTOR SRI O.P. GULATI,

JUDGEMENT

(1.) HEARD Sri A.K. Joshi, counsel for the revisionist and Sri Alok Singh, assisted by Sri D. Barthwal, counsel for the respondents.

(2.) BY the present civil revision filed under Section 115 of the Code of Civil Procedure, the revisionist has prayed for setting aside the order dated 7.5.2002 passed by the District and Sessions Judge, Haridwar in Execution Case No. 3 of 1999 Integrated Capital Services Ltd. v. Sri Ganesh Investment Company by which the application 42 -Ga has been disposed of.

(3.) THE award was sought to be executed by the decree -holder in Execution Case No. 3 of 1999 M/s Integrated Capital Services Ltd. v. Sri Ganesh Investment Company where the decree holder has impleaded the partners namely Anuj Mangal and Ganesh Gaurav Mittal as respondents No. 2 and 3. The award was to the extent of Rs. 3,93,000/ -.