- (1.) This writ petition has been filed against the order dated 23.2.2010 passed by the learned Sub Judge-1, Seraikella, in Execution Case No. 2/2001.
(2.) It is submitted by Mr. Kumar, appearing for the judgment debtor- petitioner that on the same day the petition filed on behalf of Decree holder-respondent was disposed off, without giving opportunity to the petitioner.
(3.) It appears from the submissions of Mr. Kumar, that the final decree has been prepared on the basis of the Pleader Commissioner's report (Ext. K).;