MANAGING DIRECTOR, NARANJA SAHAKAR SAKKARE KARKHANE Vs. LAXMAN

JUDGEMENT

(1.) WE have heard the learned counsel for the parties.

(2.) MS . Prachi Despande, learned counsel for the complainants/respondents in ERP Nos. 16, 17, 20 of 2014 and ERP No.

(3.) WE are unable to locate merits in her arguments. This is clear that these cases lack inherent jurisdiction. Their lies no rub for the executing court to decide this question and declare that the decree obtained by the complainant is a nullity. The decree holders are the members of Judgment debtor -Naranja Sahakar Sakkare Karkhane, Niyamita