- (1.) Challenging the order dated 2nd August, 2010 passed by District Judge, Varanasi in Execution Case No. 6 of 2006 asking the petitioner, judgment-debtor to give the particulars of its assets and bank account number, the present writ petition has been filed.
(2.) The background facts maybe noticed in brief:
(3.) The petitioner is a partnership firm and on 5th January, 1994 it entered into an agreement with the Chief Engineer, H.Q.C.E. (P) Hirak, BRO Complex for supply of earth for road embankment for a sum of Rs. 3,97,75,547. There was also an arbitration agreement. A dispute having been arisen between the parties, the matter was referred to arbitrator who gave the award dated 4th April, 2001. He awarded a sum of Rs. 22,35,342/ - to the Union of India. The Union of India has put the said award under execution and the Executing Court has proceeded for recovery of the aforesaid awarded amount. On an application filed by the decree holder under Order XXI Rule 41 C.P.C., the judgment-debtor i.e. the present applicant by the order under revision has been directed to furnish the particulars of its property and the bank account. Feeling aggrieved by the said order, the present writ petition has been filed.;