LAWS(RAJ)-2009-7-20

MANAGING COMMITTEE SHRI DIGAMB Vs. KRISHNA MANCHAL

Decided On July 10, 2009
MANAGING COMMITTEE SHRI DIGAMB Appellant
V/S
KRISHNA MANCHAL Respondents

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed with the prayer that complete record of execution proceedings pending before the Civil Judge (Junior Division), Sikar may be called for and after perusal of the same, writ petition be allowed and execution proceedings initiated against the petitioner be quashed.