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Supreme Court Explains Executing Court Cannot Travel Beyond Order or Decree under Execution - (16 Sep 2019)

CIVIL

Supreme Court has clarified a settled proposition that an executing court cannot travel beyond the order or decree under execution. The Court observed that by allowing the Judgment Debtors to re-open the question by way of an application in an execution petition the High Court has gone beyond the decree to be executed and exceeded its revisional jurisdiction.

Tags : SUPREME COURT   EXECUTING COURT  

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