HARDIP PAL SINGH Vs. JAGAN NATH HANG GHAR

JUDGEMENT

(1.) C .M. No. 6177-CII of 2009 Application is allowed and documents i.e. Annexures P-5 to P-7 are taken on record. Civil Revision No. 277 of 2009

(2.) PETITIONER -Judgment Debtor No. 1 Hardip Pal Singh has filed the present revision petition under Article 227 of the Constitution of India praying for quashing the order dated 9th of December, 2008 (Annexure P-4) whereby his application for setting aside the ex-parte order dated 26.9.2008, moved before the learned Executing Court has been dismissed.

(3.) ON the basis of the pleadings, the following issues were framed :-