- (1.) Heard Sri P.K. Tripathi, learned counsel for the revisionist and Sri P.K. Jain, learned Senior Counsel assisted by Sri Santosh Kumar Nigam, learned counsel appearing for the respondents.
(2.) The revisionist has come up challenging the order dated 30.10.2015 passed by the Execution Court dismissing the objection filed by the revisionist being Paper No. 15-Ga (2) praying for dismissal of the execution case. The submission is that the execution court has erred in not considering the earlier order dated 7.2.2014 passed by the Execution Court on account of satisfaction of plaintiff-landlord, as such the order dated 30.10.2015 is patently illegal. He further submitted that the further execution proceedings are barred by promissory estoppel created by conduct of the decree holder.
(3.) I have heard learned counsel for the parties at length.;