Sunita Agarwal, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) With the consent of learned counsel for the parties, the matter has been heard for final disposal without calling for the counter affidavit.
(3.) The order passed in application Paper No.17Ga under Order I Rule 10 C.P.C filed by the petitioner is under challenge in the present petition.;