M.T. LINGAIAH Vs. R. MADIVALARU JANAKI.

JUDGEMENT

(1.) In this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 18.12.2013, passed by the Executing Court in Ex. case No.32/2012 vide Annexure-'E'

(2.) By the impugned order at Annexure-'E', the Executing Court has dismissed I.A.No.III filed by the petitioner to recall the delivery warrant.

(3.) Aggrieved by that, the petitioner has filed this writ petition.