- (1.) This is an application for the execution of the money decree for a sum of Rs. 4 crores and odd passed by the learned single Judge of this Court, though the decree on being upset by the Appeal Court, reached up to Apex Court at one stage and ultimately on remand the decree is under scrutiny again before the appeal Court. To elaborate the aforesaid position the fact is narrated shortly :- The applicant herein, got the above decree against the defendant-judgment-debtor McDowell and Company Limited on 2/12/1999. Against the decree an appeal was preferred, however, as it appears from the records that there was no stay of operation of the decree of the learned trial Judge even at the admission stage. Mr. Hirak Mitra, learned Senior Advocate contends while resisting this application that decree itself is ex facie so bad that at one stage the appeal Court presided over by the Hon'ble Justice Mrs. Ruma Pal (as His Lordship then was) was pleased to start the hearing of the appeal expeditiously and it was the intention of Their Lordships that no formal order of stay of operation of the decree was required as the appeal was being heard on day- to-day basis. Unfortunately, it could not be concluded because of elevation of Mrs. Justice Pal to Apex Court. Thereafter this appeal was heard by another Bench presided over by Justice V. K. Gupta (as His Lordship then was) sitting with Justice Molay Kumar Basu and this was finally heard on 18th May when the judgment was delivered. During this period the plaintiff did not take out execution application, although there was no stay of operation of the decree. The appeal Court, however, setting aside the judgment and decree passed by learned trial Judge remanded the same for fresh hearing as it was felt by Their Lordships that there was no sufficient evidence to pass decree.
(2.) Thereafter, both the parties filed two separate SLPs against the same judgment and decree. It was the grievance of the judgment-debtor in the SLP amongst others that the First Appellate Court should not have been contended with setting aside the decree and remanding the matter but ought to have dismissed the suit altogether. Whereas the decree-holder-plaintiff, countered and ventilated its grievance in the SLP that Division Bench ought not to have set aside the decree and remanded the matter, rather it ought to have affirmed the decree passed by learned trial Judge. The Supreme Court not only admitted both the SLPs but disposed of the same by a common judgment dated 14/12/2001. By this judgment and order the Apex Court seems to have listened to and allowed the partial prayer of both the parties and directed the First Appellate Court to hear the appeal Court itself de novo, after setting aside the order and judgment of the 1st Appellate Court. While passing the aforesaid order the Apex Court observed that the appeal Court itself ought to have decided the matter on the basis of the material and evidence made available to them on records and ought not to have remanded the matter.
(3.) It is an admitted position that the appeal is still pending after being remanded. At no point of time there was any application for stay of operation of the judgment and decree passed by the learned trial Judge. It is also an admitted position, previously there was no attempt to make any application for execution of the decree either.;