PAWAN KUMAR KAKARIA Vs. ANIL KUMAR RAI

JUDGEMENT

(1.) The order dtd. 27/8/2022, passed by the learned Additional District Judge ("the learned ADJ") in CS 898/2022 (Pawan Kumar Kakaria v. Anil Kumar Rai), under challenge in the present petition under Article 227 of the Constitution of India, reads thus:

(2.) The prayer clause in this petition reads thus:

(3.) A reading of the impugned order reveals that the present petition is essentially premature. The impugned order merely seeks a response, from the Counsel for the petitioner, to certain queries posed by the Court. There is no question of this Court interfering at this stage of the proceedings, under Article 227 of the Constitution of India. It would be for learned Counsel to satisfy the learned ADJ regarding the queries raised by him.