PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) The matter comes up on an applications under Article 226(3) of the Constitution of India preferred on behalf of respondent No.3 & 4 respectively, for vacation of the stay order dated 12.06.2020 passed by this Court. However, with the consent of learned counsel for the parties, the matter has been heard finally.
(3.) The petitioner has preferred this writ petition claiming the following reliefs: "A. By an appropriate writ, order or direction order may kindly issued and quashed & set aside the order dated 28.05.2019 (Annexure-5) passed by Senior Civil Judge and order dated 03.02.2020 (Annexure11) passed by the learned Additional District and Session Judge, in Civil Appeal No.23/2019. B. by an appropriate writ, order or direction that order may kindly be issued and the application filed by the petitioner under Order 39 Rule 1 & 2 C.P.C. against the respondents may kindly be allowed as prayed. C. Any other appropriate writ, order or direction, which this Hon'ble Court may deem it just and proper in the facts and circumstances of the case may kindly be issued. D. Costs of this writ petition may kindly be may kindly be awarded in favour of the petitioner." ;