TAHIRA REHMAN Vs. MANIPAL SOWBHAGYA NIDHI LTD

JUDGEMENT

(1.) This petition is directed against the impugned orders dtd. 21/12/2018, 16/3/2019 and 28/10/2019 passed in Ex.No.57/2014 on the file of II Addl.Senior Civil Judge and CJM, Dakshina Kannada, Bangalore, in which the petitioner is arrayed as Judgment Debtor-2. The 1st respondent is the Decree Holder in the said petition, whilst respondents 2 to 7 are the remaining Judgment Debtors and respondent No.8 is the auction purchaser.

(2.) After arguing the matter for some time, on instructions, learned counsel for the petitioner submits that there are several defects in the petition as it stands now and the petition may be disposed of as withdrawn reserving liberty in favour of the petitioner to file appropriate petition before this Court.

(3.) Per contra, learned counsel for the 1st respondent - Decree Holder would oppose the submission made on behalf of the petitioner.