SANGITA SINHA Vs. BHAWANA BHARDWAJ

JUDGEMENT

(1.) Re. Interlocutory Application no. 01 of 2019 (Kept at Flag-A)

(2.) Heard Mr. Radha Mohan Pandey learned counsel for appellant and Mr. J.S. Arora learned senior counsel for respondents.

(3.) The instant interlocutory application under Order 41, Rule 5 read with Section 151 of CPC has been filed by appellant making prayer to stay the operation of judgment and decree dated 27.04.2018, passed by Subordinate Judge-4, Patna, in Title Suit No. 176 of 2008.