REGENT COMPUTRONICS PVT. LTD.

MOTI RAM Appellant

V/S

Mithnu Ram Respondents

Referred Judgements :-

DWARKA NATH V. SAILAJA KANTA [REFERRED TO]
SATYA GUPTA ALIAS MADHU GUPTA VS. BRUESH KUMAR [REFERRED TO]
MAHABOOB VS. MAKTUMSAB [REFERRED TO]
KANWAR SINGH SAINI VS. HIGH COURT OF DELHI [REFERRED TO]
UMA KANTA BANERJEE VS. RENWICK AND CO LTD [REFERRED TO]
A K SUBRAMANIA CHETTIAR VS. A PONNUSWAMI CHETTIAR [REFERRED TO]
V S ALWAR AYYANGAR VS. GURUSAMY THEVAR [REFERRED TO]
DAMODAR DAS VS. BINDESHWARI SINGH [REFERRED TO]
BABURAO BALWANTRAO VS. MT. GOPIKABAI W/O. BHAIYAJI [REFERRED TO]
HARGOBIND-KISHAN CHAND VS. HAKIM SINGH AND CO [REFERRED TO]
SYED MOHAMMAD HUSSAIN SHAH VS. CO-OPERATIVE SOCIETY FOR LOANS OF SHAHPUR CITY [REFERRED TO]

JUDGEMENT

(1.) Respondent is the decree holder. His execution petition alleging non-compliance by the petitioners of the judgment and decree, has been allowed by the learned Executing Court on 20/1/2024. The petitioners have been ordered to be sent to civil imprisonment for a period of three months; their immovable property has also been ordered to be attached for a period of six months. Aggrieved against the aforesaid order, the judgment debtors have preferred this revision petition.

(2.) Facts leading to institute of present petition.

(3.) Contentions

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MOTI RAM Vs. MITHNU RAM

Referred Judgements :-

JUDGEMENT

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