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Judgment
This matter arises in execution proceeding. The application moved by the Appellant to cross examine certain persons in the course of execution of
the decree was dismissed. The learned Single Judge repelled the challenge against writ petition on an application under Article 227 of the Constitution
of India.
Examining the impugned order of the learned Single Judge, we see that it is one issued under Article 227 of the Constitution of India; thereby
refusing to interfere with the order impugned in the writ petition. Hence, this appeal does not lie to the Division Bench in terms of proviso to Section
2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006.
In the result, this writ appeal is dismissed.