MENA ALIAS MANORAMA KANTAWLA Vs. GEETA M KANTAWALA

JUDGEMENT

(1.) BY consent of parties, Appeal itself is taken up for final hearing.

(2.) BY this Appeal, the Appellant, who is the original Plaintiff challenges the order dated 29-1-2003 passed by the learned Single Judge of this Court in Notice of Motion No. 3265 of 2002 in Summary Suit No. 456 of 2000.

(3.) IN this suit, Notice of Motion No. 3265 of 2002 was taken out by the Defendants claiming two reliefs, the first relief that was claimed was for an order vacating the order dated 12-9-2001; the second relief that was claimed was a direction to the Plaintiff to submit the original promissory notes, on the basis on which the Suit has been filed, before the Prothonotary & Sr. Master of this Court, with a direction to the Prothonotary & Sr.Master to forward those promissory notes to the Metropolitan Magistrate before whom Case No.110/Misc./02 is pending.