RAVINDRA SINGH Vs. RANVEER SINGH

JUDGEMENT

(1.) Counsel for the petitioner is not present although early listing application was allowed on his request and the case has been listed for hearing.

(2.) Learned Senior Counsel appearing for the respondents submits that there is an interim order operating whereby the Civil Court proceedings have been stayed.

(3.) Heard learned Senior Counsel appearing for the respondents and perused the order impugned dated 01.05.2017. The trial court has allowed to take on record documents which is stated to be a memorandum of settlement and is an unregistered document. The petitioner has challenged the order on the ground that since it relates to the property and is a family settlement it should have been necessarily registered and duly stamped.