JAMUNA PRASAD Vs. BALKISHAN

JUDGEMENT

(1.) This case is listed today for admission and consideration of interim prayer for grant of stay against execution of the impugned decree under execution.

(2.) In the available circumstances, the question involved in this petition could be considered and adjudicated effectively only in presence of the petitioner-objector and the respondent No. 1-decree-holder and the presence of the respondents No. 2A and 2B, the judgment-debtors, is not necessary. Consequently, the notice even against admission of this petition and the interim relief to them is hereby dispensed with.

(3.) Heard on the question of admission.