Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this writ petition claiming the following reliefs: "(i) The impugned order dated 11.05.2017 (Annex.4) may kindly be set aside and quashed. (ii) The objection/application dated 11.05.2017 may kindly be ordered to be allowed. (iii) Any other order or direction, which this Hon'ble Court deem just fit and proper be passed in favour of the petitioner."
(2.) The plaintiff-respondent filed a suit for possession under the provisions of Transfer ofProperty Act while serving notice under Section 106 against the petitioner-defendant in respect of shop in question.
(3.) The issue before this Court today is that the learned court below has rejected the prayer of the petitioners regarding deciding the issues pertaining to the registration and stamping of the document i.e. rent note vide order dated 11.05.2017.;