SANJAY JHUNJHUNWALA Vs. SAVITRI SINGH

JUDGEMENT

(1.) Heard Sri Shashinandan, learned senior counsel assisted by Sri Saurabh Rai Srivastava, learned counsel for the petitioner and Sri J.C. Pandey, learned counsel for respondents. Learned standing counsel has also filed some objections even though State is not a party in the writ petition.

(2.) Through this writ petition, a prayer for issuing writ of prohibition has been made seeking to restrain Civil Judge (Senior Division), Allahabad from proceeding further with Original Suit No.499 of 2009, Smt. Savitri Singh and others Vs. Smt. Kamla Jha and others and to restrain Civil Judge (Junior Division), Allahabad from proceeding further with Original Suit No.130 of 1999, Smt. Shanker Lata Jha Vs. Piyush Enclave Ltd. Smt. Shanker Lata Jha, plaintiff No.1 in the suit of 1999 is the same woman, who is defendant No.1, i.e. Smt. Kamla Jha in the suit of 2009. At several places she has been described as Smt. Kamla Jha @ Smt. Shanker Lata Jha.

(3.) It has also been stated that in the suit of 2009, application under Order VII Rule 11, C.P.C. has also been filed.