S.M.SOMASHEKAR Vs. K.SURYANARAYANA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and also the learned counsel for the first respondent.

(2.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the order dated 2.12.2011, passed by the Executing Court in Execution Case No.51/2009 on I.A.No.V.

(3.) AGGRIEVED by that, the petitioners have filed this writ petition.