RUKMA Vs. PHOOMA

JUDGEMENT

(1.) By way of present petition, the petitioner has challenged the impugned order dtd. 27/3/2017. The relevant portion of which is reproduced herein-below: <IMG>JUDGEMENT_201_LAWS(RAJ)1_2023_1.JPG</IMG>

(2.) Services in the instant matter is complete.

(3.) Vide order dtd. 4/8/2017, interim protection was granted and further proceedings in the court below were directed to be stayed.