JUDGEMENT
SOUMEN SEN,J. -
(1.) The judgment debtor is the applicant.
(2.) The judgment debtor has filed this application under Section 47 of the Code of Civil Procedure challenging the executability of a decree passed by the appellate court on 22nd August, 2013.
(3.) The appellate court granted a decree for specific performance which the arbitrator as well as the trial court had declined.;
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