1. Heard learned counsel for the parties and perused the last order passed on 6.11.2019. Admittedly, the respondent has not made any payment towards the admitted liability of Rs. 3.56 crores within two months granted. Respondent was required to disclose its entire assets by today if payment is not made. That has also not been done. This amounts to willful dis-regard of the order and attracts the provision for penalty for such dis-obedience. However, the actual amount of penalty shall be governed by further action of the respondent. As prayed, three weeks' time is granted for filing the entire list of assets on affidavit as required by provisions in Order XXI Rule 41 of CPC which prescribes a format for that purpose. It is expected that respondent shall take steps to pay the admitted dues by the next date, otherwise suitable orders for execution of judgment and decree for the admitted amount shall be passed.
2. Post the matter under the same head on 4.2.2020.
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