YOGESH GAUBA Vs. SHRUTI KAINTH

JUDGEMENT

(1.) Heard learned Counsel for the Appellant. Perused the material on record.

(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 Order dated 25.02.2021 passed by the State Commission.

(3.) The impugned Order of the State Commission reads as below: As per report of the Registry, non-bailable warrants issued against JDs on 27.01.2021 to SSP, Mohali and Commissioner of Police, New Delhi have not been received back executive or unexecuted. Fresh non-bailable warrants be issued against JDs No. 1-4 to SSP, Mohali and Commissioner of Police, New Delhi, as per previous Order, for 23.03.2021.