DILEEP SINGH KHARE Vs. SAROJ KHARE

JUDGEMENT

(1.) Learned counsel for the petitioners submits that he has already informed Shri Satyendra Gautam, counsel for the respondent regarding mentioning of the matter.

(2.) Since nobody has appeared on behalf of respondent in the second round, the petition is heard finally.

(3.) This petition has been filed against the order dated 16.8.2017 passed by the Xth Civil Judge Class-I, Jabalpur in Execution Case No.6B/2015 as also the order dated 6.9.2017 passed by the same Judge whereby the petitioners' application under Section 151 of CPC for stay of the proceeding has been rejected. In the said application, the petitioners had mentioned that they have already filed application under Order 9 Rule 13 of CPC for recalling the ex parte decree and vide order dated 6.9.2017 (Annexure P/2) warrant of attachment has been issued.