ARIHANT HIRE PURCHASE COMPANY Vs. TRANSPORT DEPARTMENT

JUDGEMENT

(1.) This order will govern the disposal of MP No.3429/2018 & MP No.3432/2018.

(2.) For convenience the facts have been noted from MP No.3429/2018.

(3.) By this miscellaneous petition under Article 227 of the Constitution the decree holder has challenged the order dated 3.5.2018 passed by the Executing Court returning the execution petition with liberty to file it before the competent court having the jurisdiction, where the properties of the respondent No.2 are located.