SURINDER KAUR Vs. DARBARA SINGH

JUDGEMENT

(1.) VIDE order under challenge, the Court below has ordered that on application moved by respondent No. 1, that no notice under Order 21 Rule 66 CPC was served upon him, issues be framed and evidence be recorded. Admittedly, petitioner is in possession after purchase of the property in dispute. No case is made out for interference. Dismissed. However, Court below is directed to dispose of the matter very expeditiously.