(1.) CHALLENGE is made to an order made by the learned Subordinate Judge, Mettur, issuing a warrant of arrest against the revision petitioner-judgment debtor in REP No.59 of 2006.
(2.) THE Court heard the learned Counsel for the petitioner.
(3.) THE only contention put forth by the learned Counsel for the petitioner is that since an application to condone the delay of 139 days along with an application to set aside the ex-parte decree has been filed, and it is pending, the lower Court should have stopped further proceedings in the E.P., but has issued the warrant of arrest against the revision petitioner/judgment debtor, and hence, the order of the lower Court has got to be set aside.