(1)Execution of decrees or of orders should receive as much attention as original suits and appeals. Every presiding Judge should see that the processes of the Court are not abused, that the reliefs available under decrees or orders are obtained by applicants and that cases are disposed of as speedily as possible.(2)All cases of fraud, negligence, suppression of processes and resistance to execution should be carefully scrutinized by every Judge with a view to punishing the offenders and taking such steps as may be necessary to prevent their recurrence.(3)Close supervision and control should be exercised by District Judges over the execution of decrees business pending in all Courts subordinate to them, and any officer who habitually neglects this branch of work or disposes of it perfunctorily should be reported to the High Court.
