ANIL KUMAR BISWAS Vs. SUBODH CHANDRA PAUL

JUDGEMENT

(1.) THIS application under Article 227 of the Constitution of India is directed against an order dated 18th May, 2009 passed by the learned Civil Judge, Junior Division, 4th Court at Sealdah in misc. Case No. 41 of 2003 whereby the judgment debtors application under Section 47 of the Civil procedure Code was rejected by the learned Executing Court on contest.

(2.) HENCE, the instant revisional application has been filed by the defendants/judgment debtors/petitioners herein.

(3.) HEARD Mr. Roy Chowdhury, learned Senior Counsel appearing for the petitioners and Mr. Banerjee, learned Advocate appearing for the opposite parties/decree holders. Let me now consider the merit of this revisional application in the facts of the instant case.