RAM CHAND GUPTA, J. - (1.) REQUESTS for placing on record copy of order dated 9.9.2003, Annexure P1, passed by learned Executing Court.
(2.) THE same is taken on record subject to all just exceptions. Application stands disposed of accordingly.
(3.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 20.9.2010 passed by learned Civil Judge, Junior Division, Sunam, and for staying further proceedings of the execution application titled as Sita Ram v. Rajinder Singh etc. pending in the Court of Civil Judge, Junior Division, Sunam.;