S.S. Nijjar, C.J. - (1.) This appeal has been filed by the judgment debtors challenging the order passed by the Trial Court on 13th June, 2008.
(2.) We have heard the learned Counsel for the parties at length. Very elaborate submissions have been made by the learned Counsel for the parties. It would appear that a decree was passed against the first judgment -debtor in the sum of Rs. 1.03 crore and for a sum of about Rs. 63 lacs against the second judgment -debtor Company. The decree holder has clubbed the two to claim an amount of Rs. 1.80 crore as combined sum from the judgment debtors jointly. The matter has been dealt with by different Benches of this Court at various stages. We may notice some of the orders passed.
(3.) An order of injunction was passed by the executing Court on 30th September, 2003 granting an ad interim order of injunction restraining the appellants in any manner from transferring, alienating, disposing of, encumbering and/or dealing with any of the assets and properties including those stated in Schedule 'A' or from parting with the possession thereof. Thereafter, on 1st April, 2004, the Court was pleased to appoint a receiver in execution. The receiver was directed to take symbolic possession of the property mentioned under item (i) of Schedule 'A'. The aforesaid property was an Automobile Service Centre belonging to the judgment debtors situated in Jamshedpur.;