1. Case taken up. Learned Counsel for decree holder/Applicant of this proceeding, is not present. Whereas, Learned Counsel for JD/ Respondent, is present.
2. It was mentioned by Learned Counsel for JD that more than decretal amount and interest there on, has been paid by JD. A request was made in a Review Petition, for making apprisal of comprehensive due and the payment made by JD, in this Petition, of which, decree in present execution is and the other Petition, whose argument is at advanced stage, and scheduled for hearing on 25.07.2024.
3. So far as present decree is concerned, it has been complied with.
4. As none is for DH, hence, list the matter on 25.07.2024 “for further hearing”.
