MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioners and Sri Kshitij Shailendra for the plaintiffs-respondents.
(2.) Considering that no useful purpose would be served by obtaining time for filing counter affidavit, Sri Kshitij Shailendra is agreeable that the petition be decided on the basis of the material already available on record.
(3.) The present petition has been filed challenging orders dated 3.3.2017 and 22.3.2017 passed by Civil Judge (SD)/FTC, Farrukhabad in SCC Suit No. 26 of 1991 and District Judge, Farrukhabad in SCC Revision No. 6 of 2017 respectively.;