(1.) Heard Mr. Phadte appearing for the Applicant and Mr. Raghunandan appearing for the Respondent.
(2.) The challenge in the present revision is to the order passed by the Executing Court on 25/4/2024 below Exhibit 31, by giving certain directions.
(3.) It is the contention of the Applicant that the application for directions vide Exhibit 31 was filed by the Decree Holder on 22/4/2024 and the matter was fixed for orders on 25/4/2024. Though the Applicant was present in person in the Court, no opportunity was given to file any reply to such application or to argue.