Vikas Bahl,J. - (1.) Cm-5214-Cii-2021
(2.) Application is allowed, as prayed for. CR-1247-2021 (O & M)
(3.) The present revision petition has been filed by the Judgment Debtors for setting aside the order dated 10.09.2019 (Annexure P-4) and the order dated 01.03.2021 (Annexure P-5) passed by the learned Civil Judge (Senior Division), Kurukshetra vide which the conditional warrant of arrest was issued against the Judgment Debtors.;