DINESH PARMAR Vs. USHA SHARMA

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to Courts.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) Learned counsel for the applicants/petitioners submits that the respondent No. 1 had filed a suit for declaration, permanent and mandatory injunction against the petitioners before the learned trial court.