ANITA GOYAL Vs. JAYANT RAO ATTRE

JUDGEMENT

(1.) IN this petition filed under Article 227 of the Constitution, petitioner has prayed for following relief: -

(2.) THE petitioners preferred an application under Order 14 Rule 2 C.P.C (Annexure P/2) before the Court below with the prayer that the particular issue be decided as a preliminary issue. The Court below, by order dated 03.07.2013 (Annexure P/4) has rejected the said application. Petitioners have not chosen to challenge that order in the petition. In absence of challenge to the said order,no direction can be issued. In other words, the correctness of order dated 03.07.2013 and also its validity is not called in question in the relief clause. In absence thereof, relief as claimed, cannot be granted.

(3.) PETITION is accordingly dismissed. Liberty is reserved to the petitioner to challenge the said order in accordance with law.