MUKUL AGGARWAL Vs. PUSHPA BHARDWAJ

JUDGEMENT

(1.) This appeal (execution) has been filed under Section 73 Appeal against order passed under section 72 of the Act 2019 (corresponding Section 27A Appeal against order passed under section 27 of the Act 1986) in challenge to the Order dated 27.01.2021 of the State Commission in E.A. No. 178 of 2019 in C.C. No. 309 of 2018 by Mukul Aggarwal, the judgment debtor no. 6, whereby his M.A. no. 520 of 2020 for deleting his name was dismissed and it was directed that his presence be secured through non-bailable warrant of arrest for the next date of hearing.

(2.) The execution application has been filed before the State Commission under Section 27 Penalties for failure and omission to comply with the Order dated 14.03.2019 in C.C. No. 309 of 2018 which has attained finality within the meaning of Section 24 Finality of orders of the Act 1986.

(3.) A perusal of the execution application shows that Mukul Aggarwal, "director / partner" of the judgment debtor no. 1 company Ansal Lotus Melange Projects Pvt. Ltd. has been made the judgement debtor no. 6 therein.