NATHIMAL ALIAS NATHILAL Vs. P K SHARMA
LAWS(ALL)-2005-9-301
HIGH COURT OF ALLAHABAD
Decided on September 08,2005

NATHIMAL ALIAS NATHI LAL Appellant
VERSUS
P.K.SHARMA Respondents

JUDGEMENT

- (1.) Pleadings are complete and the counsel for the parties agree that the petition may be disposed off under the Rules of the Court.
(2.) Heard counsel for the parties.
(3.) This writ petition is directed against a revisional order dated 9.2.1993 by which an order of the executing court setting aside the auction sale has been quashed.;


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