RAKESH KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This order will dispose of Civil Revision Nos. 1890 and 2378 of 1988 as the question involved in both these petition is the same.

(2.) These revision petitions are directed against the order of the executing Court dated 10th May, 1988 whereby the objection petitions filed by the petitioners under the proviso to sub-rule (1) of Rule 58 of Order 21 of the Code of Civil Procedure (for short the Code) were dismissed.

(3.) The petitioners had claimed that some properties attached in execution of the decree were owned by them and these were not liable to be attached and soldin execution of the said decree. As already observed, the executing Court without going into the merit of the objection petitions dismissed the same on the ground of being designedly delayed.