- (1.) Present revision petition has been preferred for setting aside orders (Annexures P-5 and P-6) dated 2.9.2009 and 26.9.2009 respectively whereby petitioners were directed to be summoned through bailable warrants and thereafter to send them to civil imprisonment on filing necessary charges.
(2.) Learned counsel for the petitioners has assailed the orders primarily on the ground that decree was passed against company M/s Poonam Autos Pvt. Ltd. Same could not be executed by directing detention of petitioner in civil prison.
(3.) I have heard learned counsel for the petitioners.;