PRAVESH PATHAK Vs. SHAKULTALA SHARMA

JUDGEMENT

(1.) THIS petition is filed under Article 227 of the Constitution impugning the order dated 20.09.2012, whereby the application filed by the petitioners under Section 149 and 151 read with Order 7 Rule 11 C.P.C. (Annexure P/3) is rejected by the court below.

(2.) BRIEF facts necessary for adjudication of this matter are as under: -

(3.) THE prayer is opposed by Shri M.L. Sharma and Shri Kamal S. Rochlani, Advocate for the respondents No. 1 to 4 and respondent No. 5 respectively.