SHUBHKARAN SINGH Vs. ABHAYRAJ SINGH

JUDGEMENT

(1.) Exemption Application is allowed.

(2.) Heard the learned counsel appearing for the petitioner.

(3.) This petition arises from the order passed by the High Court of Madhya Pradesh at Jabalpur dtd. 7/1/2025 in Miscellaneous Petition No.7264/2024 by which the petition filed by the petitioner - herein under the provisions of Order 18 Rule 17 of the Civil Procedure Code (for short, "CPC") came to be rejected.