SUSHIL KUMAR BARIYAR Vs. SANJEEV KUMAR AND ORS.

JUDGEMENT

(1.) Aggrieved of order dated 03.12.2011 passed in Execution Case No. 5 of 2010 by which the application dated 21.11.2011 has been dismissed, the petitioner has approached this Court.

(2.) Heard.

(3.) Mr. V. Shivnath, the learned senior counsel for the petitioner referring to application dated 21.11.2011 submits that a composite application for clubbing Execution Case No. 5 of 2010 with Misc. Case No. 41 of 2011 and for staying further proceeding in Execution Case No. 5 of 2010 till the disposal of Misc. Case No. 41 of 2011 was made, however, the learned trial Judge has dealt with only the first part of the prayer in the said application and the prayer for staying further proceeding in Execution Case No. 5 of 2010 was not adjudicated by the trial Judge and while so on that ground alone the impugned order dated 03.12.2011 is liable for interference by this Court.