LUCKY Vs. GOVARDHANDAS RAMGOPAL CHANDAK

JUDGEMENT

(1.) Rule, with the consent of the parties, made returnable forthwith and heard. The above writ petition filed under Articles 226 and 227 of Constitution of India takes exception to the order dated 13/1/ 2011, by which order the application filed by the petitioner invoking Section 10 of the C. P. Code came to be rejected.