NEMU MOOLYA Vs. JANAKI SINCE DEAD

JUDGEMENT

(1.) Though these petitions are listed for vacating the interim order of stay, with the consent of learned counsel for both the parties, the same is taken up for final disposal.

(2.) In these writ petitions, petitioners have challenged the order dated 30.10.2015, dismissing I.A.No.9 filed under Section 151 of CPC by the petitioners defendants in the final decree proceedings before the Court below.

(3.) Heard.