- (1.) This writ petition has been filed against the order dated 2.9.2009 passed by learned Sub-Judge-I, Rancni in Execution Case No. 9 of 2000, rejecting the petition filed by the petitioner on 15.12.2008.
(2.) It is submitted by Mr. Sahani, appearing for the judgment debtor/petitioner that the objections raised on behalf of the petitioner were not properly considered by the learned court below.
(3.) It appears that a preliminary decree was passed against the petitioner in the money suit filed by the respondent-Bank as far back as in the year 1993. On the request of the decree holder, the decree was corrected against which petitioner preferred civil revision being Civil Revision No. 122 of 1995(R) which was dismissed as withdrawn on 29.11.2005 after some argument in view of the observations given by the trial court in the order impugned in that case dated 13.1.1995 that the defendants will be at liberty to raise the points taken in the petition dated 16.6.1994 in the appeal, if preferred against the final decree.;