Santosh Shamra S/O Sh. Mishri Lal vs Rajesh S/O Ramji Lal
2022 Latest Caselaw 5012 Raj/2

Citation : 2022 Latest Caselaw 5012 Raj/2
Judgement Date : 21 July, 2022

Rajasthan High Court

Santosh Shamra S/O Sh. Mishri Lal vs Rajesh S/O Ramji Lal on 21 July, 2022

Bench: Sudesh Bansal

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Revision Petition No. 74/2020

                                   Santosh Shamra S/o Sh. Mishri Lal, Resident Of Gumanpura,
                                   Colony, Surya Mandir Cinema Ke Paas, Dausa
                                                                                                          ----Petitioner
                                                                          Versus
                                   1.        Rajesh S/o Ramji Lal, Resident Of Village Itarda, Tehsil
                                             Nangal Rajawatan, District Dausa.
                                   2.        Sahakarita Vibhag, Dausa.
                                   3.        Zila Siksha Adhikari (Madhymik), Dausa.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Rajesh Chaturvedi For Respondent(s) : Mr. Jitendra Sharma through V.C.

HON'BLE MR. JUSTICE SUDESH BANSAL Order

21/07/2022 The petitioner by way of this revision petition has assailed the

judgment and order dated 26.02.2020 passed in Civil Misc. Appeal

No.7/2020 by the District Judge, Dausa whereby the appellate court has

remanded the matter to the trial court to decide the application under

Order 23 rule 1 CPC first and thereafter to decide application under

Order 7 rule 11 CPC filed by the petitioner. Since the petitioner's

application under Order 7 rule 11 CPC is yet to be decided afresh by the

trial court, there is no jurisdictional error or material irregularity in the

impugned judgment and order dated 26.02.2020, which leads to any

miscarriage of justice to the petitioner.