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Judgment
3 paragraphs · 58 words
1.
We think this case is clearly distinguishable from Kunhi v. Seshagiri ILR 5 M. 141 . We cannot see how an application for a list of attached
property can be said to be an application to take a step in aid of execution.
2.
The appeal is allowed, and the District Munsif''s order restored with all costs.