- (1.) Heard Sri B.B. Paul, along with Sri A.P. Paul, for the petitioners in Petition No. - 2716 of 2016 and Sri V.K. Singh, Senior Advocate, assisted by Sri Sukesh Kumar, for the petitioners in Petition No. - 2960 of 2016.
(2.) Both these petitions arise out of Misc. Case No. 5 of 2015, Nathu Ram Sharma and others Vs. Ram Prasad and others, filed for leave to sue under Section 92 C.P.C., between the same parties. The facts necessary for deciding these petitions have been stated by respective petitioners in their petitions as such with the consent of the parties both the petitions were heard together and are being decided by a common judgments.
(3.) Petition No. - 2716 of 2016 has been filed for direction to District Judge Mathura to decide application for leave to sue under Section 92 C.P.C. and also to pass appropriate order, in the application for interim injunction (99 -C) filed by the plaintiffs in aforesaid suit. Petition No. - 2960 of 2016 has been filed for setting aside the order of District Judge Mathura dated 10.02.2016, by which he has superseded his previous order dated 27.10.2015, directing for publication of the notices of Misc. Case No. 5 of 2015 in news paper "Times of India" and decided to hear the arguments of the parties on the application for interim injunction (99 - C) filed in the aforesaid suit.;