SUNIL KHANNA Vs. CHIEF MANAGER, PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Petitioner was the Judgment Debtor before the learned Executing Court. On 3/8/2019, learned Executing Court allowed the execution petition moved by the Decree Whether reporters of Local Papers may be allowed to see the judgment? yes Holder, Sh. Rajneesh Khanna [(represented here by his legal heirs-respondents No. 3(a) to 3(c)] seeking enforcement of the . compromise decree dtd. 22/6/2017 and dismissed the objections preferred by the petitioner. Based upon this order, certain other orders were passed on 9/12/2019 and 13/1/2020 in furtherance of enforcement of the compromise decree dtd. 22/6/2017. Feeling aggrieved, the petitioner-

(2.) Facts:-

(3.) This petition is barred by limitation.