JMD LTD Vs. NAMEESH MIGLANI

JUDGEMENT

(1.) This revision is directed against the following order of the State Commission: -

(2.) Learned counsel for the petitioner contends that the impugned order of the State Commission is not sustainable for the reason that despite of the fact that the petitioner/judgment debtor has taken a specific plea that the respondent/decree holder has not come to the Court with clean hands, the State Commission did not permit to file reply to the execution petition and proceeded to issue non-bailable warrants against the Managing Director of the petitioner company.

(3.) So far as issuance of non-bailable warrant is concerned, it was to be returned by 15.5.2013. It is not contended that thereafter either the MD of the petitioner company has been detained or fresh warrants have been issued against him. Therefore, the prayer in respect of the issue of non-bailable warrants has become infructuous.