DENA BANK Vs. THOMAS SALVADOR MENEZES @ SALVADOR MENEZES

JUDGEMENT

(1.) Rule. With the consent of the learned Counsel for the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order dated 24/10/2011 passed by the Executing Court i.e. the learned Civil Judge Senior Division, Panaji by which order the application filed by the respondent no.1 herein for directing the petitioner herein i.e. the Judgment Debtor No.2 to deposit an amount of Rs.3 lacs (Rupees three lacs only) in the Executing Court came to be allowed. The second order under challenge is the order dated 9/04/2012 by which order the review application filed by the petitioner came to be rejected.

(3.) The facts necessary to be cited for adjudication of the above Petition in brief can be stated thus: