AMTHABHAI DESAI Vs. MEERA EDUCATION TRUST

JUDGEMENT

(1.) The present Civil Revision Application under Sec. 115 of the Code of Civil Procedure, 1908, is directed, being aggrieved and dissatisfied by the impugned order dtd. 7/3/2024 passed below Exh.9, rejecting the application filed by the applicants for returning the plaint, under Order-7 Rule-10 of the Code of Civil Procedure, 1908, in Special Civil Suit No. 175 of 2023 by the 4th Additional Senior Civil Judge and Additional Chief Judicial Magistrate, Vadodara, copy of the said order is duly produced at Annexure-A.

(2.) Brief facts leading to the filing of the present Application reads thus:

(3.) Heard Mr. Mehul Shah, learned senior counsel assisted by Mr. D.P. Kinariwala, learned advocate appearing for the applicant and Mr. Dhaval Dave, learned senior counsel assisted by Mr. Ashish Shah, learned advocate appearing for the respondent no.1.