RAJESH KATHURIA Vs. PRIYA KATHURIA

JUDGEMENT

(1.) Learned counsel for respondent has filed an application under Art. 226(3) of the Constitution of India in both the writ petitions, separately, for vacation of adinterim ex-parte stay order dated 20.01.2010.

(2.) Learned counsel for both the parties submitted that point in issue in both the writ petitions is similar and parties are also similar, therefore, both the writ petitions may be heard together and disposed off. At the request of learned counsel for both the parties, arguments were heard and both the writ petitions are being disposed off finally by this common order.

(3.) Petitioner has preferred writ petitions challenging the impugned orders dated 26.11.2009 passed by the Additional District Judge No.8, Jaipur City, Jaipur, whereby application filed by petitioner to stay further proceedings of the Civil Suit Nos.13/2009 and 14/2009 till previously instituted suit No.115/2005 in the Court of Additional District Judge at New Delhi is disposed off, dated 06.08.2009, under Sec. 10 of the Code of Civil Procedure has been dismissed.