LAWS(MPH)-2007-2-7

SHIV AUTAR Vs. HARIOM

Decided On February 05, 2007
SHIV AUTAR Appellant
V/S
HARIOM Respondents

JUDGEMENT

(1.) Shri Rajendra Sagoria, Advocate, for the petitioners.

(2.) Shri Vinod Bhardwaj, Advocate, for the respondents.

(3.) This petition is filed by the petitioner who is one of the decree holders challenging the order dated 18-10-2004 passed by Civil Judge, Class-I, Ambah in Execution Case No. 11A/74 x 2004 whereby the Court has rejected an application filed by the present petitioner for issuing warrant of possession in favour of the petitioner alone,