KAMLESH KUMARI Vs. ROHTAS GOYAL

JUDGEMENT

(1.) BY way of the present petition under Article 227 of the Constitution of India, the petitioners have assailed order dated 19th August, 2013 passed by the learned ARC/ACJ/CCJ, North East, Karkardooma Court, Delhi in Suit No.154/2012.

(2.) BRIEF facts of the case are that the petitioners herein filed a suit bearing No.154/2012, titled as "Smt.Kamlesh Kumari and another vs. Sh.Rohtas Goyal", inter alia, seeking mandatory injunction to hand over the contents of locker bearing No.614 of ING Vysya Bank to them.

(3.) THE respondent No.1 had filed reply to the said application. In the meanwhile, the petitioners filed certain suits before the court seeking specific performance of certain agreement to sell. The original agreement to sell in that regard were lying in the locker in question. In view thereof, this Court granted time to the petitioners to approach the court for the purpose of obtaining of the said agreement to sell. Accordingly, the petitioners filed application under Section 151 CPC seeking directions to provide copies of the documents. The respondent No.1 had also filed reply to the application.