GOMTI BAI Vs. GOMA BAI

JUDGEMENT

(1.) HEARD .

(2.) THIS petition challenges the order dated 13.5.2014 whereby petitioners' applications preferred under Order 6 Rule 17 and Order 1 Rule 10 C.P.C. are rejected by Court below by holding that the petitioners earlier filed similar applications which were rejected by the Court below. Against the orders passed by the Court below dt. 22.11.12 and 24.01.13 rejecting similar applications, petitioners preferred writ petition No. 975/13 which was dismissed. The petition seeking review, R.P. No. 483/13 was also dismissed and, therefore, similar applications cannot be entertained.

(3.) I have heard the learned counsel for the petitioner at length and perused the record.