Ram Chand Gupta, J. - (1.) C.M. No. 11301 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2813 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for issuance of an appropriate order for setting aside order passed by learned Additional District Judge -II, Fatehabad, vide order dated 29.10.2010, Annexure P1, in Execution No. 3 filed on 5.2.2000/7.11.2002 in LAC No. 364 of 1997 decided on 29.10.2010, vide which execution proceedings of the Petitioner have been dismissed being fully satisfied.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge -II, Fatehabad.;