V T ZHIMOMI Vs. CHEMET CHEMICALS PVT LTD

JUDGEMENT

(1.) HEARD Mr. A. Zhimomi, learned counsel for the petitioner and Mr. T.B. Jamir, learned counsel for the respondent.

(2.) THIS application under Rule 32 of the Rules for Administration of Justice and Police in Nagaland (Third Amendment) Act, 1984, for short, the Rules, is directed against the order dated 2/9/2008 in Execution Case No.6/07 passed by the learned Additional District Judge, Dimapur, Nagaland rejecting an objection to the execution of the decree dated 15/3/2007 passed by the learned Ahmedabad City Civil Court in Summary Suit No.802/05 on the ground that the executing Court could not go behind the decree.

(3.) THE petitioner has not brought on record the ex -parte judgment passed by the learned Ahmedabad City Civil Court.