Ina Malhotra, Member - (1.) This execution has been filed on behalf of the Decree Holder. No particulars have been submitted as to which asset is required to be attached towards satisfaction of the claim. Several opportunities have already been given. Vide order dated 18.8.2017 a final opportunity was given to the Decree Holder to prosecute the Execution Petition further.
(2.) None is present on behalf of the Decree Holder, neither any details furnished. No further opportunity can be given.
(3.) Dismissed in default and for non-prosecution.;