SOMNATH RAMCHANDRA SHEWALE Vs. SAPTASHRUNGI COMPUTERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the parties, heard finally.

(2.) These petitions assail the legality, propriety and correctness of the judgment and order dtd. 17/4/2018 passed by the learned District Judge, Malegaon, in Civil Misc. Appeal No.30 of 2016, whereby a number of orders passed by the Executing Court, inter alia, confirming the sale and issue of the sale certificate, were set aside.

(3.) Shorn of unnecessary details, the background facts necessary for the determination of these petitions can be stated as under: