GAJENDRASINGH RAJBAHADURSINGH Vs. RAMPRATAPSINGH RAO NARAYAN JOO

JUDGEMENT

(1.) THIS order will also govern Civil Revision No. 128 of 1975 (Ujiyarsingh v. Rampratapsingh and others) Civil Revision No. 146 of 1975 and Civil Revision No. 147 of 1975.

(2.) THIS revision arises from an interlocutory order passed in Misc. Judicial case No. 36 of 1974, by which the executing Court (4th Additional District judge, Jabalpur) has refused to stay the sale of two houses, which were attached in execution of a decree and in respect of which the revision-petitioner filed an objection under Order 21, Rule 58, Civil Procedure Code.

(3.) THE other revision (Civil Revision No. 128 of 1975) also arises from an order passed in identical terms on the same date in Misc. Judicial Case No. 35 of 1974, by which the same learned judge of the executing Court, refused to stay the sale of two other houses, which were also attached in execution of the same decree and in respect of which the revision-petitioner filed an objection under Order 21, Rule 58, Civil Procedure Code.