ASHOK KUMAR JOSHI Vs. ACHLARAM BHARGAVA JOSHI

JUDGEMENT

(1.) The lawyers are abstaining from the work due to strike.

(2.) Though the matter came up for consideration on the Civil Misc. IV Stay Application (No.3772/2023), however, with the consent of the parties present in person before this Court, the writ petition itself was heard and the same is being decided finally.

(3.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: