MOOL CHAND Vs. KAMLESH AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner. The applicants who have been impleaded as parties were the bidders in the auction and they have deposited the amount. They were making the prayer throughout that the sale -deed should be executed in their favour of the complete area. There may be an order adverse to the persons who are being impleaded as necessary parties. That order dt. 11 -4 -1984 is also a part of the prayer. In the prayer, it has been mentioned that the status quo should be maintained.

(2.) IN the facts and circumstances of the case, I do not find any force in the revision petition. The revision petition is rejected