GURU REDDY Vs. GAYATHRI

JUDGEMENT

(1.) The petitioner being aggrieved by the order dtd. 30/1/2021, passed on the applications filed by the petitioner in O.S.No.4956/2011 by the XXX Additional City Civil and Sessions Judge, Bengaluru City, has filed this writ petition.

(2.) Brief facts leading rise to filing of this petition are as under:

(3.) Heard learned counsel for the petitioner and learned counsel for respondent No.1.