GHULAM MOHD KHAN Vs. GHULAM RASOOL BHAT

JUDGEMENT

(1.) This Civil Revision is directed against the order of the learned Sub-Judge, Anantnag dated 15-6-1985 rejecting an application of the objector in the execution proceedings.

(2.) Before admission of this Revision a notice was given to the respondents. They have appeared through their counsel. Now it is to be seen as to whether this Revision should be admitted to hearing or not.

(3.) The facts giving rise to this revision may be briefly stated as under :-