ROSHAN Vs. NAYYAR MINERAL EXPORT (P) LTD.

JUDGEMENT

(1.) Petitioner has approached this Court assailing the orders dtd. 7/8/2019 and 23/10/2019 passed by Senior Civil Judge, Nurpur, District Kangra in Execution Petition No. 33 of 2016, titled M/s Nayyar Mineral Export (P) Ltd. vs. Kishore and others.

(2.) Respondent No.1 is Decree Holder and petitioner and proforma-respondents are Judgment Debtors as they/their predecessors-in-interest have suffered judgment and decree dtd. 1/3/2008 passed by the Civil Judge (Senior Division), Nurpur in Civil Suit No. 165 of 2003 which has been affirmed by Additional District Judge-I Kangra vide judgment and decree dtd. 2/8/2010, passed in Civil Appeal No. 28-N/2008 titled Kishore and others vs. M/s Nayyar Minerals Export (P) Ltd.

(3.) Time barred Regular Second Appeal, preferred by Judgment Debtors, was dismissed by this High Court, vide order dtd. 15/6/2018, with dismissal of application filed for condonation of delay CMP(M) No. 49 of 2017 titled Kishore and others vs. M/s Nayyar Minerals Export (P) Ltd.