LAXMIBAI Vs. SHANKAR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following relief:

(2.) By way of order dtd. 6/6/2023, this Court had allowed W.P.No.204565/2019 and quashed the order dtd. 25/9/2019 passed on I.A.No.5 by the I Additional Senior Civil Judge and CJM, Vijayapur in E.P.No.346/2016 and consequently, allowed I.A.No.5 filed therein and stayed the proceeding in E.P.No.346/2016 until disposal of the suit in O.S.No.32/2017.

(3.) Along with the above review petition, by way of I.A.No.1/2023, certain additional documents are produced by the review petitioner who was respondent No.1 in the aforesaid writ petition.