MEHROON NISHA Vs. BEDO

JUDGEMENT

(1.) The impugned order dtd. 20/9/2022, passed by the learned Additional District Judge (the learned ADJ) in CS DJ 1068/2018 (Mehroon Nisha v. Bedo) reads as under:

(2.) Aggrieved by the aforesaid order, the petitioner has invoked the jurisdiction vested in this Court by Article 227 of the Constitution of India, praying that the impugned order be quashed and set aside and that the application of the petitioner under Order XVIII Rule 17 of the Code of Civil Procedure, 1908 (CPC) be allowed.

(3.) As the learned ADJ has correctly noted, the very invocation of Order XVIII Rule 17 of the CPC was misguided.