Ajay Mohan Goel, J
Having heard learned counsel for the parties for some time, as this Court is of the considered view that there is compliance of the judgment passed by the Court, it cannot be said that there is any willful disobedience thereof. Yet, in case the petitioner is of the view that compliance is not strictly as per the judgment and some part thereof still has to be complied with, then as prayed for, liberty is granted to the petitioner to file an Execution Petition. These proceedings are accordingly closed. Notice stands discharged.
