DEEP MOTOR FINANCE PVT. LTD. Vs. PARSHOTAM DHIR

JUDGEMENT

(1.) The petitioner has challenged the order dated 30.07.2019 passed by the Executing Court.

(2.) Learned counsel for the petitioner contends that no new document can be taken into account by the Executing Court and, therefore, the impugned order is unsustainable in law and deserves to be set aside.

(3.) Heard.