JUDGEMENT

HARISH TANDON, J. - (1.)The instant memorandum of review is at the instance of the appellant seeking review of our judgment and order dated August 22, 2019 passed in APO 28 of 2019 arising out of EC No. 206 of 2018.
(2.)The decree holders preferred the appeal being APO No. 28 of 2019 challenging a judgment and order dated December 5,2018 passed by the Learned Single Judge in EC No. 206 of 2018 directing the judgment debtor/respondent to pay a sum of Rs.3,90, 215.00 by way of demand draft in favour of the appellant/ review applicant.
(3.)The said appeal was dismissed by the judgment and order under review.


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