PANKAJ MITHAL, J. - (1.) Heard learned Standing Counsel for the petitioner State of U.P. and Sri Swapnil Kumar, learned counsel for the contesting respondents No.1/1 and 1/2.
(2.) The respondents had filed SCC Suit No.108 of 1989 against the petitioner for rent and eviction with regard to property No.6/336, Khandari Hari Parwat, Agra. The said suit was decreed on 14.11.1991.
(3.) The respondents moved an application for the execution of the above decree. Accordingly, Execution Case No.20 of 1999 was registered. In the said execution case petitioner filed objections under Section 47 C.P.C. and the same have been rejected vide order dated 25.11.2011. The revision preferred against it has been dismissed on 09.09.2014.;