ST ULAI HIGH SCHOOL Vs. DEVENDRAPRASAD JAGANNATH SINGH

JUDGEMENT

(1.) THIS Second Appeal has been placed before this Division Bench because of the order dated 26-9-2001 passed by the learned Single Judge of this Court. The learned Single Judge by order dated 26-9-2001 framed following substantial question of law and admitted the Second Appeal for final hearing "whether civil suits under Section 9 of the Civil Procedure Code in respect of matters set out in section 9 of the MEPS act and Rule 12 thereof is impliedly barred?

(2.) THE learned Single Judge in the order dated 26-9-2001 further observed

(3.) PURSUANT to this order, Hon'ble the Chief justice passed necessary order for placing the second appeal for considering the above referred substantial question of law framed by the learned single Judge before this Bench.