SATYA SINGH KANDARI Vs. AMBER KUKRETI

JUDGEMENT

(1.) HEARD the learned counsel for the parties at length.

(2.) BY the present writ petition the petitioners have prayed for the issue of a writ, order or direction in the nature of certiorari quashing the order dated 14.2.2000 and 6.4.2000, annexure 4 & 9 to the writ petition.

(3.) BRIEFLY stated the facts giving rise to the present writ petition are that the respondent has filed a suit being S.C.C. Suit No. 37 of 1988, Amber Kukreti vs. Bachan Singh and another on the grounds two folds.