VASANTH COLOUR LABORATORIES PVT. LTD. Vs. DIVYA DEVI

JUDGEMENT

(1.) Judgment debtor in Execution No.1094/2015 is seeking for quashing of the order dated 15.10.2015 Annexure-F, whereunder the Executing Court has ordered for issuance of delivery warrant.

(2.) I have heard the arguments of Sriyuths S Shaker Shetty, learned Advocate appearing for writ petitioner - judgment debtor and H.S.Dwarakanath, learned Advocate appearing for respondent decree holder.

(3.) Parties are referred to as per their rank before the Executing Court.