SAHIB RAM SEHRAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through the instant writ petition, a challenge is cast to the order dtd. 11/10/2024 (Annexure P-32). The said order became passed by respondent No. 2, on an application dtd. 7/10/2024 (Annexure P-29) wherebys, the relief claimed thereins for revival of the execution petition, became declined.

(2.) Necessarily, the filing of the execution petition was uncontrovertedly pursuant to a binding and conclusive verdict becoming rendered on 7/9/2018, verdict whereof becomes embodied in Annexure P-1.

(3.) Though the said binding and conclusive decision was required to be enforced through an execution petition being filed before the learned Executing Court/Executing Authority concerned, and, an effective order being rendered thereons. However, it appears, that in the face of a moratorium becoming imposed on 5/3/2024 (Annexure P-22), by the National Company Law Tribunal, New Delhi, that therebys the Executing Court/Executing Authority, thus relented from executing the binding and conclusive verdict (supra). Furthermore, the said passed order was appealed by the aggrieved therefrom, before the appellate authority concerned, which led to the passing of the order dtd. 26/7/2024 (Annexure P-23).