GOVINDRAJ Vs. GIRISH

JUDGEMENT

(1.) Though the matter is listed for preliminary hearing along with application I.A.No.1/2019 for vacating stay, with consent of both the parties, the matter is taken up for disposal.

(2.) The writ petition is filed by the petitioner seeking a writ of certiorari to quash the order dtd. 22/11/2018, passed by the III Addl. Civil Judge and JMFC, Hubballi, on I.A.No.2 in O.S.No.514/2018, vide Annexure- K, wherein the trial Court stayed the further proceedings in O.S.No.514/2018. Questioning the order passed by the learned trial court, petitioner is before this Court.

(3.) Petitioner is the plaintiff in O.S.No.514/2018, which is filed for the following reliefs.