Enforcement of orders of one Court by other Courts.
635. Enforcement of orders of one Court by other Courts.
(1) Where any order made by one Court is required to be enforced by another Court, a certified copy of the order shall be produced to the proper officer of the Court required to enforce the order.
(2) The production of such certified copy shall be sufficient evidence of the order.
(3) Upon the production of such certified copy, the Court shall take the requisite steps for enforcing the order, in the same manner as if it had been made by itself.
1[(4) Where any order made by the 3[Company Law Board or Tribunal] 2[***] is required to be enforced by a Court, a certified copy of the order shall be produced to the proper officer of the Court required to enforce the order and the provisions of sub-sections (2) and (3) shall, as far as may be, apply to every such order in the same manner and to the same extent as they apply to an order made by a Court.]
1 Inserted by Act No. 46 of 1977, w.e.f. 24th. December, 1977.
2 The words and figures "under section 17, section 18, section 19, section 79, section 141 or section 186" omitted by the Companies (Amendment) Act, 1988, w.e.f. 31st. May, 1991
3 Subs for "Company Law Board", the words by the Companies (Second Amendment) Act, 2002, w.e.f. 13th January, 2003.
