SANJAY SHAH Vs. SRIRAM BHUWALKA & ANR.

JUDGEMENT

(1.) We are told that the defect detected by us, in terms of our order dated 11.01.2012 has been corrected. Therefore, there will be an order in terms of prayer (a).

(2.) By consent of the parties interested in this execution appeal we dispose of the appeal treating it as on day's list dispensing with all formalities.

(3.) This appeal is directed against order dated 8th November, 2011. The learned Trial Judge has refused to proceed with the execution proceeding in connection with the money decree on the ground that the property which is sought to be involved in the execution proceeding is under order of attachment issued by the Regional Provident Fund Commissioner.