Mahesh Chandra Tripathi, J. - (1.) Heard learned counsel for the applicant.
(2.) In view of the order, which is proposed to be passed today, notices need not go to the private respondent. Smt. Suranti Devi is before this Court assailing the judgement and order dated 24.08.2016 passed by Civil Judge (C.D.)-II, Hapur in Civil Suit no.650/2010 and order dated 10.07.2017 passed by District Judge, Hapur in Civil Revision no.69/2016.
(3.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned orders so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.;