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Judgment
11 paragraphs · 185 wordsA. Badharudeen, J
Petitioners, who are judgment debtors in E.P.No.62/2017 in Arbitration Case No.124/2016, have filed this Original Petition under Article 227 of the
Constitution of India.
Heard the learned counsel for the petitioners.
Admittedly, the sale was confirmed as early on 10.06.2019. Thereafter, the auction purchaser moved before the execution court for getting delivery
of the property, in view of the sale certificate issued. No challenge raised as regards the finality of the sale and issuance of sale certificate. Going by
the grounds stated in the Original Petition, the market value of the property is disputed, which cannot be addressed by this Court in this Original
Petition. Apart from that, the grievance addressed by the petitioners is that, if the property is delivered, the petitioners would loss their residential
house. In fact, this contention cannot be sustained legally in order to obstruct delivery ordered as per law.
Therefore, I find no merit in this Original Petition. Accordingly, this Original Petition stands dismissed.
Registry is directed to forward a copy of this judgment to the court below concerned for information and compliance.