MOHD. ZAHEER Vs. MOHD. SAGIR

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 24/11/2023 passed by the ADJ-03, South East District, Saket Courts, Delhi ('Appellate Court') in MCA DJ No. 26/2023, titled as 'Mohd. Zaheer v. Mohd. Sagir and Anr.' whereby the said appeal against order dtd. 21/10/2023 was dismissed by the Appellate Court.

(2.) The order dtd. 21/10/2023 was passed by the ACJ - cum - CCJ - cum - ARC, South East District, Saket Courts, New Delhi ('Executing Court') in execution petition no. 9/2015, dismissing the objections filed by the Appellant herein under Order XXI Rule 26, 46(E) and 101 of Code of Civil Procedure, 1908 ('CPC') for stay of the execution proceedings.

(3.) The Petitioner herein is the objector. The Respondent No.1 is the decree holder and Respondent No.2 is the judgment debtor.