- (1.) Suit No. 274 of 2004 (Amit Garg and another v. Smt. Tabassum Gazala and others) is pending in the Civil Court at Allahabad involving property dispute. Several interlocutory orders passed in the said suit were challenged before this Court by either of the parties by filing civil revisions, writ petitions and petitions under Article 227 of the Constitution of India. Some of the revisions or the petitions had also come before me and were decided. On the nomination by Hon'ble the Chief Justice Petition No. 2833 of 2015 (Ravi Bala Garg and another v. Smt. Tabassum Gazala and others) and Petition No. 3050 of 2015 (Ram Bala Garg and another v. Smt. Tabassum Gazala and others) under Article 227 of the Constitution of India also came before me. During the course of consideration of the aforesaid petitions, a request was made that as the above three revisions between the parties are also pending consideration it would be proper and in the best interest of the parties that all matters be taken up simultaneously. Since I was not assigned jurisdiction to hear civil revisions, it was observed vide order dated 3.7.2015 that the parties may approach the Hon'ble the Chief Justice and get all the cases nominated to a common Bench.
(2.) Accordingly, on being approached by the parties, the Hon'ble Chief Justice by an order dated 7.7.2015 passed in Petition No. 2833 of 2015 directed that all connected matters be placed before my Bench. This was done probably for two reasons viz as I had heard some matters connected with the aforesaid suit in the past and secondly, as the two petitions were already assigned to me.
(3.) In pursuance thereof all the matters came for consideration before me on 8.7.2015. The petitions were decided/dismissed by me Ravi Bala Garg and another v. Tabassum Gazala and others, 2015 6 ADJ 263 but on the request of the learned counsel for the revisionists, the revisions were adjourned for today.;