(2)A decree received for execution from a court not subordinate to the High Court, shall be entered in the register of applications for execution of decrees and orders (Reg. 35). It shall on receipt be laid before the District Judge who will pass an order more less to the following effect,-"Let this application be put up this ............ day of........... year of earlier if any application is received for execution."As soon as an application for execution of the same is made, along with such application the documents mentioned in Order XXI, Rule 6, shall be laid before the court.The District Judge will either himself deal with the application for execution or send it to a court subordinate to him for execution. The subordinate court will proceed to execute the decree and return the papers when execution has been fully carried out or carried out as far as the decree-holder is prepared to carry it.The papers will then be returned to the District Court and laid before that court at the earliest opportunity. The record of the execution proceedings shall be retained and filed in the court which received the decree for execution, the result of the proceedings being certified to the other court as required by Section 41, of the Code.
