MEERA GUPTA Vs. MONJULA S SOORESH

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 05.12.2012 by which the application for review of orders dated 27.01.2006 and 26.03.2008 has been admitted for "hearing", and order dated 02.02.2013 by which the review-applicant has been permitted to lead evidence.

(2.) Proceeding in this writ petition has spilled over twenty-three dates and on account of pendency of the writ petition proceeding in Partition Suit No.200 of 1993 has not progressed.

(3.) Respondent in-person is not present.