GUJJAL RAGHAVENDRA Vs. K. GULAM RASOOL

JUDGEMENT

(1.) Though the appeal is listed for admission, with the consent of all parties, matter is taken up for final disposal.

(2.) This appeal by the applicant in I.A.No.16 in Execution Case No.28/2020 is directed against the impugned orders dtd. 31/7/2025 passed by the Principal Senior Civil Judge and JMFC, Hosapete,[Hereinafter referred to as "the Executing Court" for short] whereby the said application filed by the appellant applicant in I.A.No.16 was dismissed by the Executing Court.

(3.) Briefly stated, the facts giving rise to the present appeal are as under.