Devendra Kumar Upadhyaya, J. - (1.) Heard Shri Amit Awasthi, learned counsel for the petitioner and Shri Adnan Ahmad, who has put in appearance by filing his Vakalatnama on behalf of respondent no. 2. The Vakalatnama is taken on record.
(2.) This petition under Article 227 of the Constitution of India seeks to challenge the order dated 26.02.2016, passed by the learned District Judge, Lucknow, whereby the revision petition preferred by the respondent no.2 against the order dated 09.11.2015 has been allowed and the order dated 09.11.2015 has been set aside with a further direction to the learned trial court to decide the application moved under Section 10 of the Code of Civil Procedure for deferring the proceedings of subsequent Suit No. 484/2015 afresh.
(3.) The petitioner and respondent no.2 are husband and wife. On account of certain differences, the petitioner filed Suit No. 821/2013 with a relief of permanent injunction against defendant-respondent no. 2 restraining her from alienating all the properties/agricultural properties and selling the same in favour of any other person. The suit property in the plaint pertaining to Suit No. 821/2013 has been described in para 3 and 4 thereof.;