Vivek Kumar Birla, J. - (1.) Heard Sri Kshitij Shailendra alongwith Sri Nitin Gupta, learned counsel for the petitioner.
(2.) Present petition has been filed with the following prayer:- "i) kindly, set aside the impugned order dated 1.2.2018 passed by the Additional Sessions Judge / Fast Track Court (Family Court), Court No. 2, Ghaziabad in application (paper no. 5-C) filed by the defendant-respondent in Case No. 1-2674 of 2014 (Yogish Arora vs. Jennette Yogish Arora); ii) kindly, restrain the defendant-respondent from alienating or transferring or creating any third party's right, in any manner whatsoever, in respect of any of the properties described in the plaint of Case No. A-2674 of 2014 (Yogish Arora vs. Jennette Yogish Arora), especially, properties AR Survey Nos. 173/11, 173/1H, 173/2P3, Village Kumbashi, District Kundapura with two houses thereon, the properties situated at Bangalore and Kolkata, and Maruti Swift Car bearing registration no. MH 02 BT 2101, during the pendency of all the three cases, i.e. Case No. A-2674 of 2014 (divorce matter), Case No. 82 of 2015 (custody matter) and Case No. 83 of 2015 (property matter), before the court below; iii) issue any other suitable direction or pass an order as this Hon'ble Court may deem fit or proper in the facts and circumstance of the case; and iv) Award costs of the petition to the petitioner."
(3.) By the impugned order dated 1.2.2018 the order dated 3.11.2014 granting interim injunction has been recalled by the Principal Judge, Family Court, Ghaziabad.;