RAGHU SINGH Vs. MADAN LAL

JUDGEMENT

(1.) Shri Samerjeet Singh, learned counsel for the appellant.

(2.) Heard. This appeal under Clause-X of the Letters Patent has been preferred by the appellant against the order dated 25-2- 2002 passed by the learned Single Judge in his Misc. Appeal No. 692/2001. This appeal was filed on 24-06-2002. The office has raised an objection with regard to maintainability of this appeal.

(3.) Having heard learned counsel for the appellant and after perusal of the record and the amendment incorporated in the Code of Civil Procedure with effect from 1-7-2002, we are of the considered opinion that present appeal under Clause-X of the Letters Patent would not be maintainable.