EXECUTIVE OFFICER BALASORE Vs. HARIMOHAN SAHU

JUDGEMENT

(1.) HEARD .

(2.) THE decree -holder/Opposite party and the judgment -debtor/ petitioner are some persons in all the three proceedings.

(3.) LEARNED Counsel for the petitioner fairly states that though the impugned order passed by the Civil Judge were not appealable and the revision applications lie in the Court of the District Judge, Balasore, but without looking to the relevant provision in the Code such Misc. Appeals were filed and pursued by the petitioner. He further states that, as per the interim order of this Court some amounts have already been paid to the opposite party/decree -holder in the aforesaid Execution proceedings and the remaining amount, if opportunity shall be allowed, shall be cleared up by 15.5.2002 and with such observation all the three revisions be disposed of. Learned Counsellor the opposite party/decree -holder states that if the judgment -debtor/petitioner shall give written undertaking and clear up the entire amount including the interest which is due in accordance with the decree, then he agrees to the aforesaid proposal. Learned counsel for the petitioner states that petitioner agrees to the aforesaid contention of the learned counsel for the opposite party.