MOIN UDDIN LASKAR Vs. ABDUL HAKIM BARBHUIYA

JUDGEMENT

(1.) Heard Mr. S. Banik, learned counsel for the petitioner. Also heard Mr. S. Islam, learned counsel for the respondent.

(2.) The petitioner/judgment debtor has filed an application under Article 227 of the Constitution of India against the order dtd. 21/12/2022 passed by the learned Civil Judge, Hailakandi rejecting the petition No. 365/01 arising out of Title Execution Case No. 06/2017 in connection with Title Suit No. 27/2010 wherein the decree holder was directed to file the draft sale deed by fixing the date 4/1/2023.

(3.) Today the revision is fixed for admission. However, after hearing both sides, the matter is taken up for final disposal.