SANJIB BANERJEE,J. - (1.) The opposite parties are not represented despite service.
(2.) The petitioner herein obtained a decree for eviction jointly with the opposite party no.2 against the opposite party no.1.
(3.) After the decree, the opposite party may have gifted his share to the opposite party no.1 who was the judgment-debtor in the suit for eviction. In the execution proceedings launched by the petitioner herein, the opposite party no.1 has applied under Section 47 of the Code and has obtained a stay of the execution proceedings on such basis.;