TEJINDER PAL SETIA Vs. SANDEEP BAWEJA

JUDGEMENT

(1.) Heard on admission.

(2.) This appeal (execution) has been filed under Section 73 of the Act 2019 corresponding section 27A of the Act 1986 in challenge to the Orders dated 10.09.2020 and dated 15.09.2020 of the State Commission in E.A. No. 476 of 2017 in C.C. No. 625 of 2016.

(3.) Vide this Commission's Order dated 11.02.2021 it was inter alia directed that the "separate detailed order passed today" mentioned in the impugned Order of 15.09.2020 be filed by the appellant.