KHETRA MOHAN SAHA Vs. SARAT CHANDRA SAHA

JUDGEMENT

(1.) AS this is an appeal purporting to be against an order which merely refuses to stay execution of a certain decree, there is no appeal under the Code against such an order which is not an order under Section 47, C.P.C.

(2.) THE appeal is, therefore, dismissed but without cost as there is no appearance on behalf of the respondent.