ASHUTOSH KHATRI Vs. PANKAJ KHATRI

JUDGEMENT

(1.) Interference declined by the learned Single Judge to interdict the order passed by the sub-ordinate Court in rejecting the interlocutory application filed by the Appellant herein to decide issues No.3 and 4 raised by the said Court as a 'preliminary issue', is put to challenge in this appeal.

(2.) Apart from the merits of the case, there is a legal question as to whether the appeal itself is maintainable and hence when the matter came up for consideration yesterday, we raised this question and heard the learned counsel for the Appellant today, in this regard as well.

(3.) The sequence of events as follows :