REKHA Vs. MAHMODSHARIFSAB

JUDGEMENT

(1.) The petitioners are before this Court seeking the following reliefs: 1. This Hon'ble Court may be pleased to issue a Writ of Certiorari quashing the impugned order dtd. 01/06/2023 passed by the learned Senior Civil Judge and JMFC, Shiggaon in MA No.7/2022 vide Annexure-A.

(2.) Pass any other such orders as this Hon'ble Court would deem fit to meet the ends of Justice and Equity. 2. The brief facts of the case are:

(3.) Submission of the learned counsel for the petitioners is that, the petitioners had filed a suit in O.S.No.26/2013, seeking for partition, which came to be dismissed. A miscellaneous petition has been filed for revival, and until a decision is taken in the partition suit, an injunction ought not have been granted by the Trial Court or confirmed by the First Appellate Court.