SAMARTH SHIKSHA SAMITI REGD Vs. DELHI STATE SARASWATI SHISHU BAL MANDIR KARMACHARI KALYAN SAMITI REGD

JUDGEMENT

(1.) Heard. This revision petition is directed against an order refusing to reject the plaint dated 5/09/2001. The case of the petitioner is based on Section 25 of the Delhi School Education Act, 1973 (in short the "DSE Act). Section 25 of the DSE Act reads as under:-

(2.) It would be appropriate here to quote Section 10 of the DSE Act as well, which reads as under:-

(3.) Section 107 of the DSE Act being relevant is also being reproduced here as under:-