- (1.) Heard learned counsel for the parties.
(2.) The petitioner is aggrieved against the order dated 17-12-2003 by which the executing Court, Addl. District Judge No. 2, Jodhpur in Execution Case No. 13/2002 directed the petitioner bank to deposit Rs. 5,82,442/-.
(3.) Brief facts of the case are that a money decree was obtained by M/s. Mohd. Nishar and Company respondent No. 2 against the respondent No. 3 State of Rajasthan and respondent No. 4 Executive Engineer, PHED, Pali. In execution of the said decree, an order was issued by the executing Court on 22nd March, 2003 restraining the petitioner bank from making any payment to the PHED, Pali out of the account No. 71 to anybody till the order is passed by the executing Court.;