- (1.) Heard Sri Siddhartha Srivastava, counsel for the petitioner and Sri Pavan Kisore on behalf of respondents No.5 and 6.
(2.) Petitioner is aggrieved by the order dated 31.3.2014 passed by the appellate court disposing of application paper No.13-Ga in Civil Appeal No.95 of 2013 (Nav Kalpna Sahkari Avas Samit and another Vs. Smt. Kumkum and others).
(3.) It appears that the petitioner had instituted a suit for a decree of permanent injunction. The said suit was decreed vide judgment and order dated 20.5.2013 restraining the defendants to the suit from interfering in the possession and ownership of the petitioner over the suit property.;