NARENDRA KUMAR Vs. SUMAN AND ANOTHER

JUDGEMENT

(1.) This writ petition is filed under Article 227 of the Constitution of India by the petitioner, seeking the following reliefs:-

(2.) At the outset the learned counsel for the petitioner-defendant no.1 submits that the petitioner does not want to press the relief so far as it relates to "issue of valuation and court fees"; therefore the writ petition is dismissed as not pressed to that extent only.

(3.) A suit for permanent injunction was filed by the plaintiff-respondent no.1 before the learned Civil Judge (Junior Division) against the petitioner-defendant no.1 and respondent-defendant no.2.