RAVI KUMAR BAJAJ Vs. ASHOK BAJAJ

JUDGEMENT

(1.) CM No. 45595/2021(for condonation of delay in filing) in CM(M)1168/2021 : For the reasons stated in the application, the same is allowed.

(2.) The present application has been filed by the petitioner seeking (i) stay of the proceedings in CM(M) 537/2019; and (ii) that the petition being CM(M) 1168/2021 be heard and decided first.

(3.) Since both the aforesaid petitions, CM(M) 1168/2021 and CM(M) 537/2019 are being heard and decided together, the present application has become infructuous and is disposed of as such.