- (1.) This revision petition is directed against the order the trial Court dated April 12,1989, where by the evidence of the object or was closed as the judgment-debtor had failed to produce Balwinder Singh. The execution application under section 31 of the Sate Financial Corporation Act, was filed September 11, 1985. It remained pending for more than three years. Even then, the judgment-debtor was unable to produce the evidence. The whole effort seems to delay the execution proceedings for one reason or the other. The matters under the State Financial Corporation Act, are to be disposed of expeditiously. Under the circumstances, I do not find any justification for interference in the revisional jurisdiction with the impugned order.
(2.) Consequently, this revision petition fails and is dismissed with no order as to costs. Since further proceedings were stayed by this Court at the time of the motion hearing, the parties are directed to appear before the executing court on December 22, 1989.;