Jaspreet Singh,J. - (1.) Heard Sri Samarth Saxena, learned counsel for the revisionist and the learned Standing Counsel for the State-respondents. Sri Vivek Raj Singh, learned Senior Counsel assisted by Sri Shantanu Sharma and Ms. Anantika Singh for respondent no. 4.
(2.) The instant Civil Revision has been preferred under Section 115 C.P.C. against the order dated 15.07.2020 passed in Misc. Case No. 133 of 2020 by Civil Judge, Senior Division, Lakhimpur Kheri whereby the leave to institute the Suit as prayed by the revisionist under Section 80 (2) of the C.P.C. was refused.
(3.) Briefly, the facts giving rise to the above civil revision are being noticed first:-;