SAMRUDHI GROUPS, HUBLI Vs. ANAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned counsel for the respondents.

(2.) This petition is filed by the petitioner invoking Articles 226 and 227 of the Constitution of India and praying this Court to issue writ of certiorari or direction or order quashing the order dtd. 10/1/2022 passed on I.A.No.5 in O.S.No.281/2017, by the Court of III Additional Senior Civil Judge and JMFC, Hubballi, marked at Annexure-H and grant such other and further reliefs as deemed just and appropriate in the circumstances of the case.

(3.) The factual matrix of the case of the petitioner is that;