S. Rafat Alam, J. - (1.) - Heard learned Counsel for the petitioner and the learned Standing Counsel for the respondent Nos. 2 and 3.
(2.) In view of the order which is proposed to be possessed in this petition, no notice is required to be given to respondent Nos. 4 to 7.
(3.) The short grievance of the petitioner in the instant writ petition is that during the pendency of his application under Order 41, Rule 19 of the Civil Procedure Code, the learned Civil Judge (Junior Division), respondent No. 3 has proceeded with the execution proceedings and issued the parwana for delivery of possession in Execution Case No. 3 of 1997 on the basis of the ex parte judgment.;