GAS POINT PETROLEUM INDIA LIMITED Vs. RAJENDRA MAROTHI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 29/4/2016 passed by the High Court of Madhya Pradesh Principal Seat at Jabalpur in W.P. No. 3342/2015, by which, the High Court has allowed the said writ petition preferred by respondent No. 1 herein and has set aside the order passed by the lower Appellate Court and has restored the order passed by the Executing Court with respect to the property in question, the original respondent No. 1 - objector before the Executing Court has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) Shri Ravindra Shrivastava, learned Senior Advocate has appeared on behalf of the appellant and Shri Sanjay K. Agrawal, learned counsel has appeared on behalf of respondent No. 1.