SHANTA DEVI Vs. TILAK RAJ

JUDGEMENT

(1.) Applicant Shanta Devi has filed the present application, under Order 39 Rule 2A CPC, read with Sec. 151 CPC, for passing appropriate orders, against the non-applicants for iolating/flouting the orders, passed by this Court in CMP No. 10914 of 2020, on 5/8/2021.

(2.) The application has been filed on the ground that the applicant has preferred the present appeal, which was admitted by this Court, on 12/10/2020, on the following substantial questions of law:

(3.) According to the applicant, alongwith the said appeal, she has filed CMP No. 10914 of 2020, under Order 41 Rule 5 and Order 39 Rules 1 and 2 CPC, read with Sec. 151 CPC, for staying operation and execution of judgment and decree, dtd. 15/1/2019. The order dtd. 1/3/2021, passed in CMP No. 10914 of 2020 is reproduced as under: