Ritu Raj Awasthi, J. - (1.) Heard learned counsel for petitioner as well as Mr. A.R. Khan, learned counsel for respondent no. 2. No one has put in appearance for respondents no. 3 and 4.
(2.) Mr. A.R. Khan, learned counsel for respondent no. 2 submits that respondents no. 3 and 4 are proforma parties.
(3.) The writ petition has been filed challenging the order dated 30.1.2015 passed in Regular Suit No. 26 of 2015 (Ahmed Hussain v. Kamruddin & Ors.). It is further prayed that respondent no. 1/Civil Judge (Senior Division), Bahraich be directed to pass appropriate orders for preservation of suit property during pendency of the case.;