HON'BLE JUDGE(S): Sanjay Kumar AND Alok Aradhe, JJ.
(A) Civil P. C. (5 of 1908), O.21, R.64, O.21, R.66, O.21, R.90 (3) (As amended by Act 104 of 1976) - Execution of decree - Auction sale - Belated objection - On objection raised by judgment debtor, sale was set aside by High Court on the ground that executing Court had not examined whether sale of a part of the property would have satisfied the decree - After amendment of 1976, O.21 R.90(3) of CPC prohibits any ground being raised for setting aside sale if such ground could have been taken before the date of drawing up sale proclamation - Judgment debtors were put on notice at every stage, participated to an extent and then refrained from doing so - Since judgment debtors failed to raise objection at the appropriate stage despite due notice, they would be barred from doing so belatedly - Setting aside of sale by the High Court assuming that obligation under O.21, R.66(2)(a) of CPC would operate independently upon the executing Court, irrespective of lapse on the part of judgment debtors, was erroneous. (Para 15, 17, 18, 19)
