Vivek Kumar Birla, J. - (1.) Heard learned counsel for the revisionist and Sri Arun Kumar Singh-I, learned counsel appearing for the opposite party.
(2.) The tenant-revisionist has come up challenging the order dated 1.9.2015 passed by the court below rejecting his application Paper No. 10-Ga filed for leading oral evidence in the execution case.
(3.) I do not find any legal infirmity in the order impugned herein.;