RAJVEER SINGH Vs. SMT. LAXMI DEVI AND OTHERS

JUDGEMENT

(1.) Heard Sri Parikshit Saini, Advocate appearing on behalf of the petitioner.

(2.) By means of this petition the petitioner has sought a writ in the nature of certiorari for quashing the order dated 8-11-2012 passed by Civil Judge (S.D.) Haridwar in O.S. No. 251 of 2012, Smt. Laxmi and another Vs. Rajveer Singh , contained in Annexure No.6 to the writ petition.

(3.) According to the petitioner a caveat application was filed on 17- 9-2012 and the suit was filed on 8-11-2012. As per provision of Sec. 148-A Code of Civil Procedure for a period of three months the caveat remains in force from the date of its filing. It appears that the office has not reported the caveat application and the Court without considering this aspect of the matter issued an exparte injunction.