Sudhir Agarwal, J. - (1.) Heard Sri Shashank Shekher Mishra, learned counsel for the revisionist and perused the record.
(2.) The defect stands removed. Let revision be registered with regular number. As requested by learned counsel for the revisionist, I proceed to hear the revision for admission today itself.
(3.) The Executing Court passed order dated 30.10.2004 in Execution Case No.80 of 2003 consigning the execution observing that decree stood satisfied. An application was moved under Section 151 C.P.C. stating that decree is not satisfied and still Rs. 1,66,155.99 and interest of Rs. 68.28 should be allowed, which has been rejected by the Court below by means of impugned order dated 05.07.2010.;