NAZNEEN KHALEELI Vs. SIRAJ AND RENU

JUDGEMENT

(1.) The petitioners in C.R.P. No.263/2017 and C.R.P. No.264/2017 are the decree holders in execution No.15131/2013. The respondent No.1 is the judgment debtor and respondent No.2 is the objector.

(2.) Civil Revision Petition No.263/2017 is filed by the petitioners for setting aside the impugned order dated 01.04.2017 passed on I.A. No.3 under Order XXI Rule 98, 99 to 101 r/w 151 of CPC, filed by the respondent No.2/objector.

(3.) Civil Revision Petition No.264/2017 is filed by the petitioners for setting aside the impugned order dated 01.04.2017 passed on application (I.A. No.8) under Order XXI Rule 97 of CPC, filed by the decree holders/petitioners.