- (1.) The Court: Although the warrants of arrest were issued against the judgement -debtors curiously the judgement - debtor nos.1 and 3 are present in Court and such presence is treated as surrender to Court.
(2.) The judgement -debtor no.2 is suffering from serious ailments. As a result whereof it is submitted that the said judgement -debtor no.2 could not be present.
(3.) The judgement -debtors have given undertakings that the assets in question shall be handed over to a receiver if appointed by this Court for the purpose of taking possession of the vehicle and the said judgement -debtors shall pay off the necessary charges that are required to be paid for the repairing of the vehicle and workshop charges.;