VINOD K.SHARMA, J. - (1.) THE present revision petition has been filed against the order dated 30.3.2005 passed by the learned Civil Judge (Jr. Divn.),Abohar vide which the objections filed by the petitioner against the sale of the land have been accepted and the learned executing Court has been pleased to hold that for satisfaction of decree for the time being part of property i.e. Khasra No. 131 Min 3(8-0) and 4(8-0) out of the attached property be sold. THE learned counsel for the petitioner contends that it was incumbent upon the executing Court to release the balance amount after it would be sufficient to satisfy the decree. I find no merit in this contention. On satisfaction of the decree the land would automatically stand released. At present till the property is sold it cannot be said that the decree is satisfied, entitling the petitioner to get released the attached land. Dismissed.;