REKHA KOTHARI Vs. DEVENDRA CHOUDHARY

JUDGEMENT

(1.) In 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 the Courts.

(2.) The petitioner has preferred this writ petition claiming the following relief:

(3.) The brief facts of the case as noticed by this Court are that the respondent No. 1 filed a civil suit for permanent injunction alongwith the temporary injunction application against the respondent No. 2 before the learned trial Court regarding his particular plots situated at Raati Talai, Banswara.