Siddhartha Varma, J. - (1.) Rejoinder affidavit filed today be kept on record.
(2.) This writ petition has been filed against an order dated 26.11.2018 by which the effect and operation of the decree dated 12.11.2018 was stayed and further a direction was issued that no sale of the property was to take place.
(3.) A suit for declaration was filed by the petitioner-plaintiff which was decreed on 12.11.2018. Against this decree, the respondent no.5 filed a First Appeal which was accompanied by an application under Order XLI Rule 5 of the C.P.C. On this application, the impugned order was passed and against which the instant writ petition has been filed.;