AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 91 wordsThe original petition is filed, to set aside Ext.P5 sale proclamation passed by the Court of the Subordinate Judge,
North Parvoor in E.P. No.265/2007 in O.S. 142/1997. Even though this Court had by order dated 2.3.2012 directed the petitioner to produce the order of the court below, the same has not been produced. The original petition is not admitted and no interim order is passed. Since the execution petition itself is of the year 2007, I assume that nothing further survives in this original petition. Hence, this original petition is dismissed.