GHANSHYAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner assails order dtd. 12/12/2023 passed by the Civil Judge, Junior Division, Aron, District Guna in Case No.RCS-A/58/2021, titled as Kailash and others Vs. State of M.P. and others, in and by, which Lower Court dismissed the application under Sec. 11 of the C.P.C. filed by the petitioner.

(2.) Heard the learned counsel for the parties and perused the record.

(3.) Sec. 11 of the CPC reads as under:-