R.RAVI Vs. FARUK PASHA

JUDGEMENT

(1.) Learned counsel for the petitioner submits that this writ petition is filed against the order rejecting application under Order VII Rule 11(c) read with Sec. 151 of Code of Civil Procedure, 1908. Since allowing the writ petition would result in disposal of the suit, a revision petition under Sec. 115 of Code of Civil Procedure is maintainable and not a writ petition under Article 227 of Constitution of India.

(2.) Hence, writ petition is dismissed as not maintainable.

(3.) However, liberty is reserved to petitioner to file a revision petition.