VIKRAM JAIRATH Vs. PRABHA SURANA & ANR

JUDGEMENT

(1.) This appeal and application were heard along with G.A. 2100 of 2019 in A.P.O.T. 102 of 2019. Both the appeal and application involve common questions of law and fact. We have passed an order in G.A. 2100 of 2019 in A.P.O.T. 102 of 2019. The said order shall also govern the present appeal. The appeal and the applications are allowed. The order of the learned Single Judge is set aside.

(2.) There shall, however, be no order as to costs.

(3.) Urgent Photostat certified copy of this judgment, if applied for, be given to the parties on an usual undertaking.