SK. LIAQUAT ALI Vs. SK. KHALIL AHAMAD

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner in this CMP seeks to assail the order dtd. 18/11/2023 (Annexure-9) passed by learned District Judge, Kendrapara in Civil Revision No.07 of 2023, whereby dismissing the revision, it confirmed the order dtd. 15/9/2023 (Annexure-8) passed by learned Civil Judge (Senior Division), Kendrapara in IA No.398 of 2023 (arising out of Execution Case No.01 of 2022) rejecting an application under Sec. 47 CPC.

(3.) Mr. Patnaik, learned counsel submits that the Defendants- JDrs. are the Petitioners in this CMP. TS No.36 of 1999 was filed by the Opposite Party for injunction simplicitor. The suit was disposed of vide judgment dtd. 22/2/2006 (Annexure-2) and decree dtd. 9/3/2006 with the following order: