Dhirubhai Naranbhai Patel, J. - (1.) This civil review petition has been preferred for review of an order passed by this Court dated 26th April, 2011 in W.P.(C) No. 1119 of 2010 which was dismissed with cost.
(2.) Having heard counsel for the applicant and looking to the facts and circumstances of the case, it appears that earlier an Eviction Suit No. 59 of 2007 was preferred which was decreed vide order dated 13th July, 2009 by Munsif, Jamshedpur and thereafter, execution application was preferred by this applicant.
(3.) Earlier this applicant had preferred W.P.(C) No. 1119 of 2010 wherein argument was canvassed that without issuing notice upon the judgment debtors, the execution proceedings initiated by this applicant should have been allowed by the trial court as no notice is required to be issued upon the judgment debtors. The said argument was brushed aside by this court vide order dated 26th April, 2011.;