Ram Chand Gupta, J. - (1.) C.M. No. 4841 -CII of 2011
(2.) APPLICATION is allowed subject to all just objections. Civil Revision No. 1175 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 1.10.2010, Annexure P3, vide which objections filed by the Petitioner -judgment debtor have been rejected.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Executing Court.;