- (1.) Heard Sri Subodh Kumar Senior Advocate, assisted by Sri Udit Chandra for the petitioner and Sri Bhanu Bhushan Jauhari for the respondents.
(2.) In this petition the following reliefs have been claimed :- (i) To issue an order or direction calling for the records and to set aside the impugned judgement and order dated 19.12.2015 passed by Additional District Judge, Court No. 8, Bareilly in Civil Revision No. 14 of 2015, Satish Kumar V. Saleem Beg and others, and the impugned order dated 11.11.2014 passed by Additional Civil Judge (Senior Division)-III, Bareilly in Original Suit No. 207 of 2011, Saleem Beg Vs. Anand Prasad and others (Annexure Nos. 1 and 2 respectively to this application). (ii) To issue an order or direction staying the further proceedings in Original Suit No. 207 of 2011, Saleem Beg Vs. Anand Prasad and others, pending before Additional Civil Judge (Senior Division)- III, Bareilly. (iii) To issue an order or direction commanding and directing the trial court to decide the application dated 18.3.2011 (Paper No. 36 -C) (Annexure No. 11 to the application) moved by defendant No. 5 / applicant under Order 7 Rule 11 CPC forthwith. (iv) To issue any other suitable order or direction, which this Hon'ble Court may deem fit and proper. (iv) To award the cost of the application in favour of the applicant.
(3.) So far as the order of Additional Civil Judge dated 11.11.2014 is concerned, by this order the Additional Civil Judge had directed to hear the Amendment Application No. 147 ka and 179 ka before deciding the application of the petitioner (36- C) under Order 7 Rule 11 CPC.;