(1.) Heard the parties.
(2.) The petitioner has filed the present review application in connection with order dated 10.2.2009 passed in M.A. No. 168 of 2008 by which this Court has refused to interfere with the order of the court below with respect to refusing to grant injunction in connection with Partition Suit No. 470 of 2006.
(3.) This case has a chequered history as partition suit is pending as well as with respect to the same property two probate cases are pending before this Court for adjudication.