CHAUDHARY RAJENDER PAWAR Vs. GEETA SINGH

JUDGEMENT

(1.) None appears for Respondents Nos.3 to 7 in despite service, they are, accordingly, proceeded ex-parte.

(2.) In C.R.P. 126/2019, Petitioner, impugns order dated 15.03.2019, whereby, the Trial Court has inter alia stayed the execution petition filed by the Petitioner, sine die till the decision of the suit No.325/17, filed by the Respondent No.1, and has restrained the Petitioner from creating any third-party interest in the suit property.

(3.) In , Petitioner, impugns order dated 15.03.2019, whereby, the Trial Court has dismissed the application filed by the Petitioner under Order 7 Rule 11 CPC seeking dismissal of the Suit for declaration filed by the Respondent No. 1.