- (1.) This shall dispose of Civil Revisions No. 6125 of 2011 and 2215 of 2012. As both the revisions have arisen out of a common order passed by the executing Court on two sets of objections, one by JD Nos. 1 and 2 and another by the legal representatives of JD No.4 in the execution proceedings initiated by the plaintiff-decree-holder, they were taken up for common disposal.
(2.) The objections raised by JD No.4 in the execution proceedings initiated by the bank- decree-holder were sustained by the executing Court. Therefore, Civil Revision No. 2215 of 2012 was filed by the above decree-holder.
(3.) The objections raised by JD Nos. 1 and 2 were rejected by the executing Court, therefore, they have preferred Civil Revision No. 6125 of 2011 challenging the rejection thereof.;