T. Sen, J. - (1.) This revision application is directed against the order dated August 30, 2004 passed in Judicial Misc. Case No. 18 of 1996 by the learned IIIrd Civil Judge (Junior Division), Tamluk as well as against the order dated March 24, 2005 passed in Misc. Appeal No. 16 of 2005/Misc. Appeal No. 366 of 2004 by the Additional District Judge, Tamluk, 2nd Court.
(2.) By reason of the order August 30, 2004 the Learned IIIrd Civil Judge (Junior Division), Tamluk held that the Application under Sec. 47 of the Code of Civil Procedure was devoid of any merit and observed that there was no material on record to restrict the progress of the Execution Proceedings which would take its own course in accordance with law until the decree was satisfied. Accordingly, he dismissed the said Judicial Misc. Case No. 18 of 1996 on contest, but without costs.
(3.) By reason of the order dated November 24, 2005 the Learned llnd Additional District Judge, Tamluk, District -Purba Midnapore, held that the appeal filed by the Appellants/Petitioners was not maintainable and therefore, there was no scope for interference with the order August 30, 2004. Consequently, he dismissed the Appeal.;