BALDEV KRISHAN Vs. BUDDHI AND ORS.

JUDGEMENT

(1.) This petition is against the order dated 28.1.2014 by which respondents No.1 and 2 have been permitted to withdraw their Objections to file it afresh.

(2.) In short, the petitioner filed a suit for possession by way of redemption of land measuring 2 Kanal 17 marlas situated in village Missa, Tehsil and District Palwal which was mortgaged with respondents No.3 to 12/Judgment Debtors. Suit was decreed on 12.6.2008. The petitioner filed execution petition on 7.8.2008 in order to recover possession. Respondents No.1 and 2 filed Objections on 18.11.2008 on the ground that they were inducted as tenants by the mortgagees.

(3.) On the pleadings of the parties issues were framed on 16.4.2009. The evidence was closed by both the parties on 19.5.2011 and the case was fixed for arguments. On 28.1.2014 learned counsel appearing on behalf of the Objectors made the following statement :