Smt. Sunita Devi W/O Late Satyanarain vs Avdhesh Yadav (2024:Rj-Jp:14097)
2024 Latest Caselaw 2141 Raj/2

Rajasthan High Court

Smt. Sunita Devi W/O Late Satyanarain vs Avdhesh Yadav (2024:Rj-Jp:14097) on 20 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:14097]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 4102/2021

Smt. Sunita Devi W/o Late Satyanarain, Resident Of Village
Nainasya, At Present Resident Of Village Rehman Nagar, Post
Choru, Tehsil Uniyara, Distt. Tonk (Raj.)
                                              ----Petitioner/Defendant No.3
                                    Versus
1.       Avdhesh Yadav, Aged About 14 Years, Minor Through
         Natural Guardian Grand- Mother Smt. Suja Devi W/o
         Jagdish Yadav, Resident Of Nainasya, Tehsil Phagi, Distt.
         Jaipur (Raj.)
2.       Smt. Suja Devi W/o Jagdish Yadav, Aged About 50 Years,
         Resident Of Nainasya, Tehsil Phagi, Distt. Jaipur (Raj.)
                                             Respondents/Plaintiffs

3. Commandant Sahab, 50th Battalion, Bharat Tibbat Seema Police Force, Sector 26 Panchkula, Distt. Panchkula, Haryana, Pin Code 134116.

4. Drawing And Disbursing Authority, 50th Battalion, Bharat Tibbat Seema Police Force, Sector 26 Panchkula, Distt. Panchkula, Haryana, Pin Code 134116.

                                                ----Respondents/Defendants


For Petitioner(s)         :     None present
For Respondent(s)         :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

20/03/2024

This writ petition under Article 227 of the Constitution of

India has been preferred against the order dated 01.02.2021

passed by the learned Civil Judge, Phagi, District Jaipur in Civil

Suit No.34/2019 whereby, an application filed by the

petitioner/defendant No.3 under Order 7 Rule 11-D CPC has been

dismissed.

A writ petition against an order rejecting an application

under Order 7 Rule 11 CPC is not maintainable.

[2024:RJ-JP:14097] (2 of 2) [CW-4102/2021]

In view thereof, this civil writ petition is dismissed as not

maintainable. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/98

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