UMA RANI GUPTA Vs. SARFARAZ JAFRI

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs among others:

(2.) A suit for cancellation of sale -deed with partition was filed by the plaintiff -petitioner before the learned Trail Court. An application for interim relief was also filed by the plaintiff - petitioner in which learned Trial Court was pleased to issue notices to the defendants/ respondents vide order dated 23.05.2016. Hence the present writ petition.

(3.) In its order, learned Civil Judge, Senior Division, Vikas Nagar observed that it will not be advisable to dispose of interim relief application without issuing notices to the defendants (respondents herein). The field is still wide open to the plaintiff -petitioner to press his application, once the court reopens and civil work resumes in coming July.