SANJAY KUMAR YADAV Vs. KAUSHAL KUMAR MISHRA

JUDGEMENT

(1.) The matter has been listed on mentioning being made on behalf of the petitioner.

(2.) Heard learned counsel for the petitioner and I intend to dispose of the petition at the stage of admission itself.

(3.) The instant petition has been filed under Article 227 of the Constitution of India for setting aside the order dtd. 25/11/2023 passed in Eviction Execution Case No. 17 of 1982 by learned Munsif 1st, Darbhanga, whereby and whereunder the petition dtd. 28/2/2019 filed by judgment-debtor nos. 2 and 4 for dropping the execution proceeding was rejected.