SMT. KIRAN W/O LATE SHRI PRADEEP KUMAR KAUSHIK D/O LATE SH. CHANDER KISHORE Vs. SH. MAHINDER PAL KAUSHIK S/O SH. NAYADER SINGH AND SH. JUGAL KISHORE SHARMA S/O LATE SH. CHANDER KISHORE

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India, has been filed by the petitioner for setting aside order dated 7th July, 2010 passed by Guardianship Judge, Delhi, vide which application of petitioner under Section 151 of Code of Civil Procedure (for short as 'Code') dated 13th May, 2010, seeking permission to file certain documents was dismissed.

(2.) PRESENT petition has been filed under Article 227 of the Constitution of India. It is well settled that jurisdiction of this Court under this Article is limited.

(3.) IN light of principles laid down in the above decision, it is to be seen as to whether present petition under Article 227 of the Constitution of India against impugned order is maintainable or not.