B.N.Banerjee, J. - (1.) This appeal is directed against an order, dismissing an application under Order 21, Rule 90 of the Code of Civil Procedure, on the ground that applicant had no locus standi or right to apply for having the sale set aside.
(2.) It appears that the respondent Charu Chandra Pal, obtained a money decree against the principal debtor Burdwan Fisheries and Industries Ltd., and the guarantor one Somen Roy, the Managing Director of the principal debtor Company.
(3.) The decree was put to execution in money-execution case No. 18 of 1955;