BRAJESH RAGHUWANSHI Vs. CONSTRUCTION & OTHERS

JUDGEMENT

(1.) Issue fresh notice to respondents no.2 and 3. Steps within a period of one week by RAD.

(2.) I.A.No.7007/11 under Order 39 rules 1 & 2 CPC Learned counsel for respondent No.1 submitted that though earlier property was sold to respondent No.3, but now the respondent No.1 has re-purchased the property and is not alienating the suit property till the decision of the appeal. In view of aforesaid statement, no further order is required on IA NO.7007/11. This application (IA No.7007/11) is finally disposed of in terms of the statement made by the learned counsel for respondent No.1.