- (1.) PERUSED Office Report for direction dated 20th November, 2008 and letter dated 5. 9. 2008 of the Civil Judge, Sr. Division, Lucknow stating therein that the application under Section 151, C. P. C. has already been disposed of by that Court on 30. 4. 2008. Since order of this Court has already been complied with, no further action is necessary.;