SATLUJ INDUSTRIES LTD Vs. RGBJ SILK MILLS

JUDGEMENT

(1.) COS no. 93/94 culminated in passing the decree for the recovery of Rs. 43,53,842 -00 along with future interest @ 9% p.a till its realization in favour of the petitioner (decree holder) vide judgment dated 31st of February 2002.

(2.) APPLICATION for Execution presented on 23rd of September 2005 has been transferred by the Registrar Judicial to the Court of Principal District Judge, Jammu.

(3.) A composite motion is made for withdrawal of the Execution Petition pending on the file of Learned Principal District Judge, Jammu and its transfer thereof to the Honble High Court of Judicature at Bombay as the judgment debtors are residing at Bombay.