Rajasthan High Court - Jaipur
Babulal Son Of Shrawanlal vs Hanumansahai Jayaswal Son Of Shri ... on 8 May, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7848/2019
Babulal Son Of Shrawanlal
----Petitioner
Versus
Hanumansahai Jayaswal Son Of Shri Ramswaroop Jayaswal
----Respondent
For Petitioner(s) : Mr.Malkhan Chaturvedi For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Judgment / Order 08/05/2019 The petitioner by way of this petition assails the order dated 8.4.2019 whereby his application filed under Order 7 Rule 11 read with Sec.151 CPC has been dismissed by the learned Civil Judge & Judl. Magistrate, Dausa, Distt. Dausa. Admittedly, if the application would have been allowed, the suit would have been finally disposed of in view of specific provisions contained in Sec.115 CPC, therefore, revision would lie as against the order whereby application under order 7 Rule 11 CPC has been dismissed.
Accordingly, leaving the petitioner free to file revision petition in terms of Sec.115 CPC, present writ petition is dismissed.
(SANJEEV PRAKASH SHARMA),J SANDEEP RAWAT /23/94 (Downloaded on 29/06/2019 at 12:00:12 AM) Powered by TCPDF (www.tcpdf.org)