AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 101 words
1.
Both Courts have found that the decree-holder applied for the continuance of the sale in order to secure the attendance of more bidders, and
that his application was in aid of execution. Their decisions on this finding in respondent''s favour are justified by Troylokya Nath Bose v. Jyoti
Prokash Nandi 30 CA. 761 : 8 C.W.N. 251."" The Courts have always placed a wide construction on the words ""step-in-aid of execution"" in
Article 182, Schedule I, of the Limitation Act and we are not prepared to dissent from this conclusion. The appeal against the appellate order is
dismissed with costs.