- (1.) Heard Sri Rahul Sahai, learned counsel for the applicant and Sri Anshu Chaudhary, Advocate for the contesting respondents.
(2.) This is an application under Article 227 of the Constitution of India, challenging the order dated 24-3-2005, passed by the Additional District Judge, Court No. 4, Mathura, in Misc. Appeal No. 30 of 2005 (Sukarma Developers Private Limited v. Brij Pal Sharma).
(3.) The sole ground of challenge is, that Misc. Appeal filed by the contesting respondents, against the order dated 18-2-2005, by the executing Court while deciding the application under Order 21, Rule 97, was not maintainable. Therefore, the entire proceedings before the Additional District Judge. Mathura, in Misc. Appeals are rendered without jurisdiction.;