Oriental Bank Of Commerce Vs Manjeet Kumari Daksh

Chhattisgarh High Court 1 Aug 2019 WP227 No. 601, 604 Of 2019 (2019) 08 CHH CK 0018
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

WP227 No. 601, 604 Of 2019

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Saurabh Jain

Final Decision

Dismissed

Acts Referred
  • Code Of Civil Procedure 1908 - Section 96

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. These writ petitions under Article 227 of the Constitutiton of India have been preferred by the petitioner against the order dated 26/06/2019 wherein

learned 2nd Additional Judge to the 1 st ADJ, Raipur has rejected the plaint of the petitioner in exercise of jurisdiction conferred under Order 7 Rule

11 of the CPC, which is admittedly appealable as a decree under Section 96 of the CPC.

As such, these writ petitions are not maintainable in law.

2. Accordingly, both these writ petitions are dismissed. However, the petitioner is at liberty to prefer an appeal in accordance with law, if any.

3. Certified copy of this order be returned after furnishing attested copy thereof.

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