Ram Chand Gupta, J. - (1.) C.M. No. 1199 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. C.R. No. 290 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 3.6.2010, passed by learned Executing Court, i.e., Additional District Judge (Fast Track Court), Ropar, vide which objections filed by present Petitioner -objector were dismissed.
(3.) I have heard learned Counsel for the Petitioner -objector and have gone through the whole record carefully including the impugned order passed by learned Additional District Judge (Fast Track Court), Ropar.;