MUNGA DEVI Vs. INDRASHAN DEVI

JUDGEMENT

(1.) INSPITE of valid service of notice, no body has appeared on behalf of the opposite party.

(2.) THE civil revision application is barred by limitation.

(3.) THE decree holder is the petitioner against the order dated 16.3.2001 passed by the Execution Munsif, Patna in Execution Case No. 2 of 1998 refusing her prayer to recall the order effecting delivery of possession and to proceed to confirm the sale and grant sale certificate before effecting delivery of possession.