R.P.GUPTA Vs. DEVKI DEVI KARADIA

JUDGEMENT

(1.) The present writ petition has been filed challenging the order dated 25 September, 2019, whereby the application filed by the petitioner under Section 151 CPC for staying the suit proceedings, has been dismissed.

(2.) Learned counsel for the petitioner submitted that a suit has been filed by the respondent-plaintiff in the Civil Court, wherein the prayer has been made not only to give possession of one property - house but also to set aside the sale deed dated 28 May, 2008 by declaring it to be void and ineffective. Learned counsel submitted that further prayer has also been made in the suit that the power of attorney dated 19 February, 2008 may also be declared void and ineffective.

(3.) Learned counsel submitted that in respect of the same power of attorney, criminal proceedings have also been initiated by the plaintiff and as such, a criminal case has been registered in Police Station Pratap Nagar, Sanganer by way of lodging FIR bearing No. 698/2011 under Sections 420, 467, 468, 471 and 120-B IPC.