Arun Bhansali, J. - (1.) An application has been filed by the petitioner seeking listing of the stay application for orders.
(2.) It is submitted by both the learned counsel for the parties that the writ petition itself may be heard and decided.
(3.) This writ petition has been filed by the petitioner aggrieved against the order dated 17.01.2014 passed by the Civil Judge (Senior Division) Hanumangarh, whereby the application filed by the petitioner under Order 39, Rule 7 CPC has been rejected.;