M. K. MASHIUDDIN AHMED Vs. GAZI GIASUDDIN AHMED

JUDGEMENT

(1.) Heard Shri A. Sattar, learned counsel for the petitioner whereas the respondent is represented by Shri S. Ali, the learned counsel.

(2.) Considering the subject matter and as agreed to by the learned counsel for the parties, this writ petition is taken up for disposal at the motion stage itself.

(3.) The petition has been filed under Article 227 of the Constitution of India in respect of an order dtd. 7/7/2023 passed by the learned Civil Judge, Darrang in Title Execution Case No. 05/2018 whereby the petition no. 1591 dtd. 22/6/2023 filed by the Decree Holder under Order XXI Rule 35 (3) read with Sec. 151 of the CPC has been allowed.