SHARMA AUTO ENGINEERING Vs. NARAIN DASS

JUDGEMENT

(1.) THIS is a civil revision and has been directed against the order dated 22.5.2000 passed by the Civil Judge (Senior Division), Panipat, who dismissed the payer of the petitioner for filing rejoinder to the reply filed by the decree holder.

(2.) IN the execution, the petitioner has filed the objections. To the objections, reply has already been filed by the decree-holder. In these circumstances, only the issues are to be framed which have to be decided by the executing Court.

(3.) THERE is no dispute with the proposition of law propounded by the counsel for the petitioner, but in the present case the point for determination is whether the objections of the petitioner can succeed or not. To that reply of the decree-holder has already come in record. Only the issues are to be framed. There is no provision for filing the rejoinder. It is for the Court to see whether any clarification is required or not. Such a vicious circle cannot be allowed to continue. No merit. Dismissed. Petition dismissed.