RAJENDRA SINGH Vs. USHA RAKHEJA

JUDGEMENT

(1.) Both the civil misc. petitions have been preferred against the order dtd. 8/8/2024 passed in Title Execution Case No. 07/2013, whereby and whereunder, the execution was permitted to be withdrawn at the instance of three legal substituted heirs of the co-decree-holders.

(2.) C.M.P. No. 1120 of 2024 has been preferred by one of the legal heirs of the decree-holders Dilip Kumar Roy (since dead) against the permission of withdrawal of the execution case at the instance of other legal heirs of the decree-holders.

(3.) C.M.P. No. 520 of 2025 has been preferred by the petitioners /pendente lite purchasers of the suit property and are aggrieved by the withdrawal of the execution case without passing any order on the intervention application filed by the Petitioner.