AKASH K RANKA Vs. SMT. PREETI RANKA

JUDGEMENT

(1.) These appeals are against the judgment and order dated July 24, 2015, together with an application for leave to prefer the appeals.

(2.) The appellant was not a party in the writ petitions. On the contrary, his application for addition of party was rejected by the learned Single Judge. However, these appeals are filed, as we have indicated hereinabove, with an application for leave to prefer the appeals.

(3.) It is an admitted position that the private parties are closely related and various litigations are pending between them.