OM PRAKASH Vs. CHANDRA PRAKASH

JUDGEMENT

(1.) I have heard the learned counsel for the parties and perused the impugned order.

(2.) With the consent of the learned counsel for the parties, the writ petition is being finally disposed of at the admission stage.

(3.) The petitioner has filed this writ petition challenging the order dated 01.08.2015 passed by the Additional Civil Judge-I (Senior Division), Faizabad in Regular Suit No. 237 of 2016 as well as the judgment and order dated 14.11.2017 passed by the District Judge, Faizabad in Civil Revision No. 47 of 2015.