LAWS(MPH)-2024-3-27

RAMPRAKASH SHARMA Vs. RAMADHAR

Decided On March 11, 2024
Ramprakash Sharma Appellant
V/S
RAMADHAR Respondents

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution has been preferred by the petitioners taking exception to three orders passed by the Trial Court in which one order is dtd. 12/2/204, second order is dtd. 2/3/2023 and third order is dtd. 22/9/2022.

(2.) As per Chapter X Rule 7, separate petition shall be made in regard to distinct subject matters only with the exceptions as provided in proviso that one petition may be filed challenging more than one order passed in the same case ' on the same day' , with the leave of the Court and subject to the law related to court fees. Therefore, petitioners can challenge only one order in this petition.

(3.) At this stage, learned counsel for the petitioners fairly submitted that he intends to challenge order dtd. 12/2/2024 by way of instant petitioner, therefore, he prays for withdrawal of this petition in respect of orders dtd. 22/9/2022 and 2/3/2023 passed by the Trial Court with liberty to challenge the said orders in accordance with law in different writ petitions.