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    4. EXECUTION PETITIONS TO BE FILED BEFORE HON’BLE HIGH COURT

    EXECUTION PETITIONS TO BE FILED BEFORE HON’BLE HIGH COURT

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    PETITION FOR EXECUTION OF DECREE ON BEHALF OF DEFENDANTS TO BE FILED BEFORE HON’BLE HIGH COURT UNDER ORDER XXI RULE 11(2) OF THE CODE OF CIVIL PROCEDURE WHERE THE DECREE DO NOT DIRECT PAYMENT OF ANY AMOUNT BUT THE DECREE DIRECT THE RESPONDENT/ JUDGMENT DEBTOR TO TAKE APPROPRIATE STEPS AS PER LAW FOR THE REMOVAL OF VARIOUS BLOGS POSTED ON THE WEB PORTAL OF THE RESPONDENT/JUDGMENT DEBTOR HENCE THE PRAYER IN THE EXECUTION PETITION IS TO ISSUE WARRANT AGAINST THE RESPONDENT/ JUDGMENT DEBTOR & IN FAVOUR OF THE DECREE HOLDERS DIRECTING THE RESPONDENT/ JUDGMENT DEBTOR TO REMOVE VARIOUS BLOGS FROM THEIR WEB PORTAL
    petition for execution of decree on behalf of defendants to be filed before hon’ble high court under order xxi rule 11(2) of the code of civil procedure where the decree do not direct payment of any amount but the decree direct the respondent/ judgment debtor to take appropriate steps as per law for the removal of various blogs posted on the web portal of the respondent/judgment debtor hence the prayer in the execution petition is to issue warrant against the respondent/ judgment debtor & in favour of the decree holders directing the respondent/ judgment debtor to remove various blogs from their web portal
    PETITION FOR EXECUTION TO BE FILED BEFORE THE HON’BLE HIGH COURT UNDER SECTION 36(1) OF THE ARBITRATION AND CONCILIATION ACT, 1996 READ WITH ORDER 21 RULES 10 AND 34 WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE, 1908 SEEKING ENFORCEMENT OF THE ARBITRAL AWARD WITH PRAYER TO ORDER THE JUDGMENT DEBTOR TO PAY THE DECREE AMOUNT ALONGWITH INTEREST AND FURTHER COSTS INCURRED BY THE DECREE HOLDER IN PURSUING THE EXECUTION OF THE ARBITRAL AWARD
    petition for execution to be filed before the hon’ble high court under section 36(1) of the arbitration and conciliation act, 1996 read with order 21 rules 10 and 34 with section 151 of the code of civil procedure, 1908 seeking enforcement of the arbitral award with prayer to order the judgment debtor to pay the decree amount alongwith interest and further costs incurred by the decree holder in pursuing the execution of the arbitral award