SUMITRA Vs. RAJSHRI MAHAKALKAR

JUDGEMENT

(1.) Heard Mr. B. P. Singh on the question of admission of writ petition and on I.A.No.1 for grant of stay.

(2.) By the impugned order, the petitioners'/judgment debtors' application under Order 21 Rule 29 of the Code of Civil Procedure, 1908 has been rejected.

(3.) Mr. Singh, learned counsel for the petitioners, would submit that the trial court is absolutely unjustified in rejecting the application under Order 21 Rule 29 CPC.