Ram Chand Gupta, J. - (1.) C.M. No. 5698 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 1418 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 28.9.2010, Annexure P1, passed by learned Civil Judge, Junior Division, Amritsar, vide which objections filed by present Petitioner -judgment debtor has been dismissed.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Executing Court.;