Rajiv Sahai Endlaw, J. - (1.) Ea No.55/2018 (for exemption) and EA No.56/2018 (for exemption from filing certified copy of decree sheet). Allowed, subject to just exceptions.
(2.) The applications stand disposed of. EX.P. 16/2018 & EA No.54/2018 (u/O XXI R-41 CPC).
(3.) Execution is sought of a money decree dated 3rd January, 2018 of recovery of Rs.5,90,62,500/- from judgment debtor no.1 and Rs.5,00,00,000/- jointly and severally from the judgment debtors no.1&2 namely Aerens Gold Souk International Ltd. and M/s. Aerens Projects & Infrastructure Pvt. Ltd., both with interest at 18% per annum from the date of filing of the suit till realisation. A sum of Rs.12,72,79,687/- is stated to be due under the decree from the judgment debtor no.1 and a sum of Rs.10,77,50,000/- is stated to be due from the judgment debtors no.1&2, as on the date of filing of this Execution Application.;