SHEO PRAKASH SINGH Vs. SECRETARY GOVERNING BODY

JUDGEMENT

(1.) HEARD learned Counsel for the plaintiff/decree -holder/petitioner (petitioner, in short) and the learned Counsel for the defendants/judgment debtors/opp. parties (opp. parties, in short).

(2.) THIS petition is directed against the impugned order dated 31.3.99 reported by the learned Subordinate Judge, 4th Court, Hazaribagh, in Execution Case No. 5 of 1997, by which a petition filed by the opp. parties was decided on that very date for recall of the order of attachment of Savings Bank A/c No. 7289 and Fixed Deposit A/c No. 20/21 dated 2.10.94, which were attached earlier under orders of the learned lower Court to facilitate due satisfaction of the Money Decree that was passed in the connected Money Suit No. 7/91.

(3.) IT may be mentioned that the opp. parties axe the office -bearers of Jublee College, Bhurkundain the district of Hazaribagh.