PRAKASHAK MADHU PRAKASHAN Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Pleadings are complete and the counsels for the parties agree that the petition may be finally disposed of under the rules of the court.

(2.) Heard counsel for the parties.

(3.) This petition is directed against concurrent orders dated 23.2.2000 and 22.5.2000 by which his objection under Section 47 C.P.C. has been rejected by the executing court and the revision has also been dismissed.