Shambhu Chaudhary vs Revati Raman Das & Another
2015 Latest Caselaw 5056 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7071 of 2015
 

 
Petitioner :- Shambhu Chaudhary
 
Respondent :- Revati Raman Das & Another
 
Counsel for Petitioner :- Manoj Kumar
 
Counsel for Respondent :- Chandra Prakash Misra
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the applicant and Sri Satendra Kumar Singh holding brief of Sri Chandra Prakash Misra, learned counsel appearing for the respondent.

The plaintiff-applicant has approached this Court assailing the orders passed by the courts below, whereby the trial court has recalled its earlier order passed under Order 22 Rule 10 CPC for spot inspection by an  Amin Commissioner being exparte order, by the impugned order, fresh direction has been issued for spot inspection.

The order being purely interlocutory in nature, this Court is not inclined to interfere with the impugned orders at this stage.

The petition being devoid of merit is accordingly dismissed.

No order as to costs.

Order Date :- 4.12.2015

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