RAJA BETI Vs. NEETU

JUDGEMENT

(1.) This MCC under Order 41 Rule 21 of CPC seeks recalling of the order dated 29.8.2011 passed in M.A. No. 1076/2011 where by this Court granted temporary injunction of status quo after reversing the order of rejection of the said prayer by the trial Court.

(2.) Learned counsel for the rival parties are heard.

(3.) The sole ground raised in support of the present MCC by the learned counsel for the petitioner is that the order dated 29.8.2011 in M.A. No. 1076/2011 was passed without hearing the petitioners herein who are four in number and were respondents no. 6, 7, 8 and 9 in M.A. No. 1076/2011. It is thus contended that the order having been passed against the interest of the review petitioners ex-parte ought to be recalled and M.A. No. 1076/2011 be reheard.