MAGANLAL Vs. KRISHNA JAIN MAHILA KALA KENDRA

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner under Article 226 of the Constitution of India against the order dtd. 20/10/2022, passed by the District Judge, Ratlam in Miscellaneous Judicial Case No.33/2022, whereby, the petitioner's application filed under Order VII Rule 11 of the CPC has been rejected.

(3.) Although, this petition has been filed under Article 226 of the Constitution of India against the order passed by the District Judge, Ratlam and is not maintainable, however, considering the fact that the arguments were already heard on 13/12/2023, this Court finds it expedient to decide it finally while invoking the jurisdiction of this Court under Article 227 of the Constitution of India.