KAMALAWATI Vs. KOTWAL RASRA BALLIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel on behalf of the respondents.

(2.) Petitioner claiming to be the Pradhan of the village filed a suit and certain interim order was obtained. Thereafter an application was filed before the civil court complaining breach of the Interim order. These orders are ex parte.

(3.) Copy of the order-sheet has not been annexed to satisfy this Court that all efforts were taken to serve defendants in the said suit.