SUJATA GUPTA Vs. UMA GUPTA

JUDGEMENT

(1.) There are some litigants who are persistent in abuse of the process of law. This petition is filed by one petitioner who is a defendant in the suit for possession and who insists on flaunting orders which have been passed by different learned Single Judges of this Court directing early disposal of the suit for possession by filing frivolous applications causing delay in the disposal of the suit.

(2.) Firstly, I must state that one petition under Article 227 of the Constitution of India cannot be filed against various orders dated 3.12.2013, 20.7.2013 and 3.4.2014 because in one petition separate orders cannot be challenged arising out of dismissal of different applications. First application under Section 151 CPC to stay the suit was dismissed by the first order dated 20.7.2013. Again another application was filed under Section 10 CPC for similar relief which was dismissed by the second order dated 03.12.2013. The third order dated 3.4.2014 is the order by which the review application filed by the petitioner for reviewing the orders dated 3.12.2013 and 20.7.2013 has been dismissed.

(3.) Before turning to the merits, I would state that with respect to interim orders which were passed in the suit, petitions were filed in this Court. In these petitions, directions have been issued by this Court for early disposal of the suit. One such order is the order passed about more than 4 years back on 27.10.2010 in CM(M) 1004/10 titled as Uma Gupta Vs. Sujata Gupta & Anr. and this order reads as under: