NAFE SINGH Vs. KRISHANA

JUDGEMENT

(1.) ON a request made by the learned counsel for the petitioner, at the outset, the present petition is treated to be a petition filed under Article 27 of the Constitution of India.

(2.) THE plaintiff is the petitioner before this Court. He filed a suit for specific performance. The aforesaid suit is pending before the learned trial Court.

(3.) THE learned trial Court has allowed the application filed by Subha Chand vide order dated October 4, 2002.