Vivek Kumar Birla, J. - (1.) Heard Sri Arvind Srivastava, learned counsel for the petitioners and Sri Madhur Prakash alongwith Sri M.W. Faridi, learned counsel appearing for the decree holder opposite party no. 1.
(2.) Present petition has been filed for setting aside the orders dated 27.5.2017 and 28.5.2018.
(3.) By the impugned order dated 27.5.2017 the application paper no. 4-Ga filed under Section 47 CPC by the petitioner was rejected. The revision against the same was also rejected by the judgment and order dated 28.5.2018.;