SATYAPAL Vs. SANJAY

JUDGEMENT

(1.) ON behalf of all the Respondents, except Respondent NO.4, Advocate Mr. Kulkarni presented reply, it is marked by letter "X" for identification and taken on record.

(2.) HEARD learned counsel for the Respective parties. Parties are referred to their status in the suit.

(3.) A short, but interest question, whether execution of any order passed by the Civil Court is permissible under Order 21 of the Code of Civil Procedure? [the Code, for short], arises in this petition.