K M MUNIYAPPA Vs. GEORGE PATHAN

JUDGEMENT

(1.) Petitioner being the judgment debtor in Execution No.4/2015 now re-numbered as Com.Ex.No.4/2019 is knocking at the doors of writ court for assailing the order dated 20.02.2021 made by the learned LXXXIII Addl. City Civil Judge, Bengaluru, a copy whereof is at Annexure-F whereby sale proclamation of subject properties has been re- issued in terms of the earlier order dated 25.02.2020, that was left uneffectuated because of COVID-19 pandemic.

(2.) Having heard the learned counsel for the petitioner and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons:

(3.) In the above circumstances, no other ground having been urged, the writ petition being devoid of merits is liable to be rejected in limine and accordingly it is.