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Judgment
Wadsworth, J.—The appeal to the District Judge against the order of the Subordinate Judge was incompetent and the appellate order has to
be set aside. I am asked in revision to rectify what appears to be an erroneous decision on the limitation question by the trial Court. While I am of
opinion that the procedure of the executing Court in granting an ad interim stay followed by an absolute order is not contemplated by Section 20 of
Act IV of 1938 and that when once a stay has been granted limitation for an application u/s 19 will begin to run, I am not prepared to hold that the
decision of the learned Subordinate Judge was without jurisdiction because it proceeds on a different view of the limitation question. In the result
the revision petition is allowed with costs here and in the District Court and the order of the Subordinate Judge is restored.