- (1.) Heard Sri Triloki Nath Yadav, learned counsel for petitioners and perused the record.
(2.) Facts in brief of the present case are that respondent//Smt. Savitri Soniya filed an application under Section 21(a) of U.P. Act No. 13 of 1972 registered as P.A. Case No. 11 of 2001 in the Court of 11 of 2001 in the Court of Prescribed Authority/Civil Judge (Jr. Div.), Sadar, Faizabad, allowed by order dated 13.03.2014, challenged by filing Civil Appeal No. 1 of 2014 ( Firm Bal Govind Kishori Lal Vs. Smt. Soniya) before respondent No. 1/Additional District Judge, Court No. 2, Faizabad.
(3.) During the pendency of appeal, an application under Order 41 Rule 27 CPC moved by the petitioner in order to file certain orders/documents rejected by order dated 19.11.2015.;