Madhya Pradesh High Court
Babundar Prasad Dubey vs Mst. Sukhrani on 9 November, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 MP-2940-2020
The High Court Of Madhya Pradesh
MP-2940-2020
(BABUNDAR PRASAD DUBEY Vs MST. SUKHRANI AND OTHERS) Jabalpur, Dated : 09-11-2020 Heard through Video Conferencing.
Despite all endeavours, the counsel for the petitioner could not be connected.
However, this petition is not maintainable because it has been filed challenging the order dated 03.10.2020 (Annexure-P/1) passed by the Second Civil Judge, Class-II, Bedan, District Singrauli in Civil Suit No.124-A/2018 whereby an application under Order 39 Rule 1 & 2 of CPC has been rejected by the court.
The said order is appealable and without availing the statutory remedy of appeal, this Misc. Petition is not maintainable.
Accordingly, this petition is dismissed with liberty to the petitioner to avail the statutory remedy of appeal.
(SANJAY DWIVEDI) JUDGE Sudesh Signature Not Verified SAN Digitally signed by SUDESH KUMAR SHUKLA Date: 2020.11.09 15:52:26 IST