SMT. TABASSUM ARA Vs. MOHD. KAMIL & ORS

JUDGEMENT

(1.) This matter has been listed in Court today i.e. on 30.01.2017 on directions issued by the Court. It transpires that an order was passed on 9.1.2017. However, before it could be corrected and signed, the staff of this Court has inadvertently released the uncorrected and unsigned copy of the order on the Court's website. Accordingly, the order may be taken off from the website. The concerned Department of the Registry may take appropriate steps. The present order is now being signed on today's date i.e. 30.01.2017.

(2.) By the present petition filed under Art. 227 of the Constitution of India, the petitioner seeks to challenge the order dated 09.04.2015 by which her application under Order 7, Rule 11 Civil P.C. was dismissed.

(3.) Respondent Nos.1 and 2 had filed the present suit seeking a decree of declaration declaring the relinquishment deed dated 20.07.2007 executed by respondent Nos.4 to 7 in favour of respondent No.3 Sh. Nazar Mohd. as null and void and also a decree of declaration declaring the sale deed dated 02.06.2012 executed by respondent No.3 in favour of the petitioner as null and void, void-ab initio, invalid, false, cancelled, revoked and unlawful.