AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 68 words
Burn, J.—It is not I think possible for a Court to order the issue of a proclamation of sale while a claim petition is pending. Order 21, Rule
58(2) of the CPC does not apply to this case. The learned District Munsif''s order ''meanwhile the sale will be proclaimed'' is therefore without
jurisdiction and is set aside.
2.
I make no order as to costs in this petition.