BALESHWAR SHARMA Vs. NAGESHWAR PANDEY

JUDGEMENT

(1.) I. A. No.1450/2016 in OMP(I) 193/2015

(2.) The petitioner filed a petition under Section 9 of the Act being OMP 1649/2014 inter-alia praying for an order restraining the respondent from transferring, selling or creating any third party interest in the disputed land.

(3.) This Court on 22.12.2014 passed the following order in the above petition: