ANIS UR REHMAN Vs. M C D

JUDGEMENT

(1.) IMPUGNED order is dated 09.1.2004; the order passed by the Civil Judge dated 29.9.1999 had been set aside and the execution petition filed by the decree holder stood dismissed. This was on the application filed by the MCD seeking cancellation of warrants of attachment issued against it vide order dated 29.01.1999.

(2.) RECORD shows that a suit for mandatory injunction had been filed by Anis-Ur-Rehman against six persons including one Mahir Raza.

(3.) THIS suit was decreed on 13.11.1992. Appeal was filed against the said judgment which was allowed by the impugned judgment dated 09.01.2003.