Ram Chand Gupta, J. - (1.) C.M. No. 23689 -CII of 2010
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 5996 of 2010 The present revision petition has been filed under Articles 226 and 227 of the Constitution of India against orders dated 8.10.2009, Annexure P5 and 26.7.2010, Annexure P6, passed by learned Additional Civil Judge, Senior Division, Ferozepur, vide which warrant of attachment of the property of the Petitioners was issued.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned orders passed by learned Additional Civil Judge, Senior Division, Ferozepur.;