DR. FARUKH FAKRUDDIN MOTIWALA Vs. VIMALCHAND GHEVARCHAND JAIN

JUDGEMENT

(1.) This Petition is by a third party/stranger to a execution proceeding questioning the order dated 14/09/2020 passed by the learned District Judge-1, Niphad in Review Application No.08 of 2020 in Regular Civil Appeal No.125 of 2017.

(2.) By the said impugned order, objection to the execution of decree for possession came to be rejected.

(3.) The facts necessary for deciding the present Petition are as under:-