ANIL KUMAR BAKREWALA @ AGARWAL Vs. RATAN AGIWAL

JUDGEMENT

(1.) This civil revision has been preferred against the order dated 04.08.2017, passed in Execution Case No.54 of 2015 by the Civil Judge, Sr. Division, East Singhbhum at Jamshedpur whereby the application filed under Order XXI Rule 101 read with Section 151 of the Code of Civil Procedure has been rejected by the court below.

(2.) Learned counsel has placed reliance on the judgment S. Rajeswari Vrs. S.N. Kulasekaran and Others, (2006) 4 SCC 41

(3.) It is evident that in terms of Order XLIII Rule-1 read with Section 103 of the Code of Civil Procedure the order is appellable and accordingly, this civil revision is not maintainable and is, hereby, dismissed. Liberty is reserved with the petitioner to file appeal under the provision of the Code of Civil Procedure and the question of delay can be considered by the competent court in the obtaining circumstances.