WPMS/290/2023
2023 Latest Caselaw 337 UK

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                   COURT'S OR JUDGES'S ORDERS
No
                   Registrar's order with
                         Signatures

      31.01.2023
                                            WPMS No. 290 of 2023
                                            Hon'ble Sharad Kumar Sharma, J.

Mr. Pradeep Kumar Chauhan, Advocate, for the petitioner.

In order to answer the query about the maintainability of the writ petition in the light of the Full Bench judgment of Allahabad High Court, as reported in AIR 1991 All. 114, Ganga Saran Vs. Civil Judge, Hapur, Ghaziabad and others as to whether against the concurrent rejection of an application under Order 39 Rule 1 & 2 of CPC in a civil proceeding, the writ petition under Article 227 would be tenable.

The learned counsel for the petitioner prays that the matter may be placed tomorrow, in order to enable him to answer the said query.

Put up tomorrow as fresh.

(Sharad Kumar Sharma, J.) Vacation Judge 31.01.2023 Mahinder/