Ram Chand Gupta, J. - (1.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 11.11.2009, passed by learned Civil Judge (Senior Division), Kaithal, Annexure P1 vide which the application of Petitioner for ordering for removing of the entries of attachment from revenue record was declined.
(2.) I have heard learned Counsel for the parties and have gone through the whole record. It has been contended by learned Counsel for the Respondent that parties have settled the dispute and the decree passed in favour of Respondent has already been satisfied and that hence, Respondent has no objection if the present revision petition is accepted and the impugned order passed by learned Executing Court is set aside and the entries of attachment effected by rapat No. 149 dated 22.07.1991 is ordered to be removed.
(3.) HENCE , in view of these facts, the present revision petition is accepted and the impugned order, Annexure P1 passed by learned Executing Court is set aside. The aforementioned order of attachment of land of the Petitioner/Judgment Debtor is, hereby, ordered to be vacated.;