VIJAYA BALBHIM DESHPANDE Vs. NILABAI TAYASAHEB BIRAJDAR

JUDGEMENT

(1.) Admit.

(2.) With the consent of the Learned Counsel for the parties taken up for hearing forthwith.

(3.) The Revisionary Jurisdiction of this Court is invoked against the order dated 30-8-2011 passed by the Learned IInd Joint Civil Judge Senior Division, Solapur, by which order the application Exhibit 30 filed by the Respondents who are the decree holders for appointment of the Court Commissioner for carrying out the work of execution of the Sale Deed, came to be allowed.