MD.NEYAZUL HAQUE Vs. FAHIMA SIDDIQUI

JUDGEMENT

(1.) At the very outset, the learned counsel for the Petitioner submitted that he may be permitted to delete under Article 226 and to insert under Article 227 in page 1 of the application. Permission is accorded.

(2.) Heard the learned Senior Counsel, Mr. Rama Kant Sharma on behalf of the Petitioners.

(3.) This application has been filed against order dated 16.7.2011 passed in Execution Case No. 5 of 2011 by Execution Munsif, Patna whereby the learned Court below has issued writ to vacate the flat No. 301, Chaman Apartment, Bhikhna Pahari.