SMT. LALMUNI DEVI Vs. SATISH KUMAR VERMA

JUDGEMENT

(1.) Heard Mr. K.N. Chaubey, learned senior counsel appearing on behalf of the defendant-petitioners in this revision application, and Mr. Binay Kant Mani Tripathi, learned counsel who has appeared for the plaintiff-opposite party.

(2.) Earlier the notice was issued to the plaintiff opposite party in the admission matter.

(3.) The present revision application has been filed assailing the impugned order passed by the learned court below whereby the objection by the defendant-petitioners pertaining to the bar of the suit under Section 4(i) of the Benami Transaction (Prohibition) Act, 1958 has been turned down.