Shree Chandrashekhar, J. - (1.) In both these writ petitions respondents have been validly served.
(2.) These writ petitions have been listed on various dates, however, the respondents have chosen not to appear in the present proceeding.
(3.) Challenge in both the writ petitions is to the order passed by the executing court whereby the execution case has been dismissed on the ground of lack of jurisdiction.;