ARUN KUMAR Vs. BALRAM MAHATO

JUDGEMENT

(1.) Heard leaned Counsel for the parties.

(2.) By way of this C.M.P. the order dtd. 1/12/2023 has been assailed.

(3.) The learned Counsel for the petitioners has submitted that the Original Suit No. 56 of 2022 was instituted on behalf of the plaintiff-Balram Mahato against Kiran Devi Tulsyan and Arun Kumar Sanganeria who are petitioners herein in which the relief for cancellation of sale-deed executed by defendant No.1 in favour of wife of defendant No.2 was sought and also the relief for permanent injunction in regard to the property in suit against the defendant was also sought.