HEENA ALIAS SARITA CHANDRAPRAKASH Vs. KAMLA KANHAIYALAL BACHWANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned Counsel for the parties.

(2.) Being aggrieved by the order dtd. 3/4/2024 passed below Exhibit-57 in Regular Civil Suit No.2650/2012, thereby rejected the application by observing that the plaintiff has not made out any new ground which permit her to file application by claiming same reliefs.

(3.) The petitioner is the plaintiff whereas the respondents are the defendants in Regular Civil Suit No.2650/2012 (earlier registered as Special Civil Suit No.667/2011) filed for Declaration, Permanent and Perpetual Injunction, Partition and Separate Possession, Cancellation of three Deeds of Relinquishment dtd. 04/03/2010 as well as Declaration of two sale deeds dtd. 01/09/2010 as illegal and and void.