- (1.) Heard learned counsel for the revisionist at length.
(2.) Although the matter has been called out in the revised list, none has appeared for the opposite parties.
(3.) The instant revision is directed against the order dated 15.03.2008 passed by the Additional District Judge, Court No. 13, Moradabad, whereby an objection under Section 47 CPC filed by the revisionist in Execution Case No. 1 of 2005 has been rejected.;