GURDARSHAN SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) By this petition, the petitioner, who is the judgment debtor in a suit filed by the respondent herein, (with the decree holder having sought a decree of specific performance of an agreement of sale), challenges the order of the learned execution Court, by which his objections against the execution proceedings stand dismissed.

(2.) When this petition was filed on 12.05.2017 the following order was recorded by this Court:-

(3.) Thus, notice of motion had been issued on the statement of learned counsel for the petitioner that the petitioner would be ready to pay back Rs.10,50,000/- alongwith interest @ 9% per annum, running from the date of the agreement of sale.