SUKH RAM Vs. SURTU DEVI

JUDGEMENT

(1.) By way of this petition filed under Section 115 of the Code of Civil Procedure, the petitioner has prayed for the following relief:-

(2.) Brief facts necessary for the adjudication of the present petition are as under:-

(3.) On 07.03.2017, the objections were heard and the case was ordered to be listed for orders on objections on 29.03.2017. However, on 29.03.2017, no orders were pronounced on the objections and rather the learned Executing Court passed by the following order: