VENKATESWARA OIL MILLS Vs. SYNDICATE BANK

JUDGEMENT

(1.) This matter coming up for orders on IA.II, the same is disposed of by the following order, after hearing the Counsel for the petitioners.

(2.) This is a judgment debtors' revision and is directed against the order of the Executing Court in Execution Petition No.2/78 on the file of the Civil Judge and J.M.F.C., Koppal, Raichur District. The judgment debtors admittedly are due in some amount to the decree holder. The immovable properties were brought to sale in public auction in execution of the decree. The auction purchaser made an application praying for permission to deposit the balance of the sale price under the receipt order to make the deposit. At that time the judgment debtors filed objections and that was posted for arguments.

(3.) At that stage, this revision petition has been filed and stay of confirmation of sale has been obtained.