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Judgment
Petitioner is stated to be the Director of Judgment Debtor Company (JD Company).
He is aggrieved by order dated 08.08.2025 passed by learned Executing Court whereby there is a direction of issuance of warrants of attachment, against the movable properties of judgment debtor ,as per the list furnished.
During course of arguments, learned counsel for petitioner could not point out any illegality or impropriety or perversity in the impugned order.
His only grievance is that the JD Company is no longer functional.
However, fact remains that if the decree holder has been in a position to place on record certain details of the movable assets of the JD Company, learned Executing Court can always take appropriate step for realization of decretal amount by directing attachment of such movable properties.
As far as the petitioner herein is concerned, the learned Trial Court has directed him to file affidavit in terms of Order XXI Rule 41(2) CPC asking him to disclose about his assets, income and expenditure in the prescribed form.
Be that as it may, finding no illegality or perversity in the impugned order, the present petition is hereby dismissed.
The next date before the learned Executing Court is stated to be 29.08.2025 and this order would not preclude the petitioner herein to make further submissions before the learned Executing Court in relation to the abovesaid execution petition.
Petition stands disposed of in aforesaid terms.