C E CONSTRUCTION LTD Vs. AJAY RELAN

JUDGEMENT

(1.) The Appellant has filed the present application for an ex parte ad interim order and the accompanying Appeal against the impugned judgment and order dated 4th January, 2008 passed by the learned Single Judge of this Hon ble Court in Execution Petition No. 321/2003. By the impugned judgment, the learned Single Judge had dismissed the objections filed by the Appellant to the execution of the judgment and decree, which were to the effect that the judgment and decree dated 28th March, 2003 in CS(OS) No. 749/1994 had been obtained by playing fraud on the Hon ble Court by the Respondent Nos. 1 to 4.

(2.) The case of the appellant is as follows:

(3.) The learned Single Judge on 16th May, 2007 framed the following issues: