RAJINDER SINGH Vs. DALBIR KUMAR

JUDGEMENT

(1.) This is an application filed under Sec. 151 CPC for restoration of the case and recalling of order dtd. 7/8/2025.

(2.) For the reasons stated in the application which is duly supported by an affidavit, the present application is allowed and order dtd. 7/8/2025 is recalled and the main case is restored to its original number and is taken on Board today itself for final disposal.

(3.) This is a revision petition filed under Article 227 of the Constitution of India for setting aside the order dtd. 30/9/2022 passed by the Executing Court vide which warrants of attachment have been issued for the said property.