ARCHANA SETHI Vs. EXECUTIVE ENGINEER, SOUTHCO

JUDGEMENT

(1.) Due to outbreak of COVID-19, this matter is taken up through Video Conferencing.

(2.) Heard Mr. Sanatan Das, learned counsel for the petitioners and Mr. S.C. Dash, learned counsel for the opp. Parties-SOUTHCO.

(3.) The petitioners in this writ petition pray for a direction to set aside the orders dated 18.06.2020, 03.09.2020 and 14.09.2020 (Annexure-3) passed by learned Civil Judge (Senior Division), Aska in Execution Petition No. 8 of 2014.