SYED AFZAL Vs. RUBINA SYED FAIZUDDIN

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by an interim order passed in three interlocutory applications, pending a Regular Appeal arising out of a preliminary decree for partition, the legal representatives of one of the plaintiffs in the suit have come up with the present appeals.

(3.) We have heard Mr.Kapil Sibal, learned senior counsel appearing on behalf of the appellants and Mr.Ranjit Kumar, learned senior counsel appearing on behalf of respondent Nos. 1 to 5. Service of notice on the other respondents is not necessary as these appeals arise out of an order passed in the interlocutory applications filed before the High Court by respondent Nos.1 to 5 alone.