REGENT COMPUTRONICS PVT. LTD.

PARAMJIT SINGH Appellant

V/S

SATISH KUMAR Respondents

Referred Judgements :-

PREM JEEVAN VS. K.S. VENKATA RAMAN [REFERRED TO]
K KALPANA SARASWATHI VS. P S S SOMASUNDARAM CHETTIAR [REFERRED TO]
RAMANKUTTY GUPTAN VS. AVARA [REFERRED TO]
KUBHAYAMMED VS. STATE OF KERALA [REFERRED TO]
CHANDI PRASAD VS. JAGDISH PRASAD [REFERRED TO]
JOSEPH GEORGE VS. CHACKO THOMAS [REFERRED TO]
P R YELUMALAI VS. N M RAVI [REFERRED TO]
MANGAL SINGH VS. AMRIK SINGH [REFERRED TO]
SHANTHI VS. T.D. VISHWANATHAN AND OTHERS [REFERRED TO]
KHODAY DISTILLERIES LTD. VS. SRI MAHADESHWARASAHAKARA SAKKARE KARKHANE LTD [REFERRED TO]

JUDGEMENT

(1.) Challenge in the revision petition is to the order dtd. 19/11/2014 passed by learned Executing Court, whereby, the objections filed by the respondent-judgment debtor, in the execution petition, were allowed and the execution petition was dismissed.

(2.) In pursuance of the notice issued, the respondent- judgment debtor made appearance through counsel.

(3.) The background facts, to be noticed, are as follows:-

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PARAMJIT SINGH Vs. SATISH KUMAR

Referred Judgements :-

JUDGEMENT

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