LALLAN Vs. DISTRICT JUDGE

JUDGEMENT

(1.) This writ petition is directed against the order dated 20.12.2003 passed by the trial court and the order dated 24.12.2003 passed by District Judge, Jaunpur affirming the order passed by trial court.

(2.) Plaintiff filed Suit No. 90 of 2002 for cancellation of sale deed and for permanent injunction which was decreed ex parte on 14.11.2003. An application filed by defendant to set aside ex parte decree and to restore suit to its original number was entertained by the trial court. Trial court granted interim order dated 20.12.2003 staying execution of the ex parte decree. A revision preferred against said order was also dismissed by order dated 24.12.2003.

(3.) Heard learned counsel for petitioner.