UMESH KAITHWAS Vs. RAJENDRA BORASI

JUDGEMENT

(1.) Heard on IA No.4416/2024, which is an application for taking documents on record.

(2.) Documents may be relevant for proper adjudication of this petition, therefore, IA is allowed and the documents are taken on record.

(3.) This miscellaneous petition under Article 227 of the Constitution of India has been preferred by the petitioner being aggrieved by the impugned order dtd. 19/12/2023 passed in MJC GW/1/2023 by the District Judge, Badnagar, District Ujjain.