(1)A decree received for execution from the High Court or from a court sub-ordinate to the High Court shall be entered in the register of applications for execution of decrees and orders (Form No. 68). It shall on receipt be laid before the court which will pass an order more or less to the following effect. - "Let this be put on this day year, or 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 and the court to which the decree is sent shall proceed to execute the decree.The record of proceedings shall be returned to the court by which the decree was sent for execution :-(a)when the decree has been executed, wholly or in part, by the court to which it has been sent;(b)when the decree is found for any reason to be incapable of execution : or(c)if no application is made for execution, after the expiry of one year from the date on which the decree was received.In the case of (b) or (c), along with the file shall be sent a statement explaining the reason for the return of the record. In no case shall such file be consigned to the record-room of the court to which the decree has been sent for execution. The court by which the decree was sent for execution shall, on receiving back these papers, cause them to be filed with the application of the decree-holder for execution.
