SMT. MAYA DEVI Vs. INCHARGE DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) This writ petition has been filed against the order passed by Incharge District Judge, Lucknow dated 28.1.20015 whereby the revision filed by the petitioner has been rejected.

(3.) In turn, the said revision was filed against the order of Additional Civil Judge (Junior Division), Court No.36, Lucknow on 16.12.2014 whereby application for restoration of the suit has been rejected.