VISHRUT ENTERPRISES PVT. LTD. Vs. PRAKASH GANPAT THAKUR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsel for the parties, heard finally.

(2.) By this Petition under Article 227 of the Constitution of India, the Petitioners-decree holders take exception to an order passed by the executing Court on 19/3/2019 whereby the executing Court entertained the Application of Respondent Nos. 4 to 15 and directed that the issue of resistance and executability of the decree passed in SCS No.747 of 2007 be adjudicated.

(3.) Shorn of unnecessary details, the background facts leading to this Petition can be stated in brief as under: