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J&K& Ladakh HC: Executing Court Cannot Issue Levy Warrants While S.47 CPC Challenge is Pending - (20 Apr 2026)

CIVIL

Jammu & Kashmir and Ladakh High Court held that an Executing Court cannot issue coercive measures like levy warrants while a Section 47 CPC challenge to executability is pending. It ruled that such objections must be decided first, especially those questioning jurisdiction, to preserve the remedy.

Tags : EXECUTING COURT   WARRANTS   PENDING  

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