Allahabad High Court
Central Council Radhasoami Satsang And ... vs Incharge/ Addl. District Judge And ... on 21 March, 2023
Author: Rohit Ranjan Agarwal
Bench: Rohit Ranjan Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 13594 of 2011 Petitioner :- Central Council Radhasoami Satsang And Others Respondent :- Incharge/ Addl. District Judge And Others Counsel for Petitioner :- Vipin Sinha Counsel for Respondent :- J.S. Pandey,Rishabh Agarwal,Tarun Agarwal Hon'ble Rohit Ranjan Agarwal,J.
Heard Sri Kalpana Sinha, learned counsel for the petitioner and Sri Rishabh Agarwal, learned counsel for the respondents.
It is contended that the application under Section 1 Rule 10 CPC was dismissed. The said order has been assailed through the present writ petition. The suit itself has been decided on 13.10.2020, against which, a civil revision has been filed, which is pending consideration before the District Judge, Agra.
As the suit itself has been decided, the writ petition has become infructuous.
However, in case the revision is allowed and the suit is restored, the petitioner shall have fresh cause of action for challenging the earlier order.
Writ petition stands disposed of.
Order Date :- 21.3.2023 SK Goswami