ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Manish Goyal for the revisionist in these four revisions and Shri Anurag Khanna, assisted by Shri Kartikeya Saran for the opposite party in each of these revisions.
(2.) In all these four revisions, objections under Section 47 C.P.C. have been rejected by the Executing Court.
(3.) The contesting opposite party filed Execution Case No. 504/2015 for execution of a conciliation agreement entered between the parties on 12.09.2014 and Execution Case No. 66/2016 for execution of a conciliation agreement dated 12.09.2014. Another Execution Case No. 117/2016 was filed by the opposite party for execution of a judgment dated 27.08.2014 passed by the Delhi High Court on the basis of memorandum of understanding dated 13.08.2014 Original Suit No. 194/2014. In these execution cases, objections under section 47 of the Civil Procedure Code were filed by the Directors of M/s Sanwariya Gas and by M/s Sanwariya Gas itself.;