BHUVAN KRISHNA DANDOTIYA Vs. SECOND ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) HEARD .

(2.) THIS petition is filed by the petitioner, who is an Advocate, for expunging the remark passed by the Second Additional District Judge, Shivpuri in Civil Execution Case No. 7/2005. In para 10 of the said judgment the Court has passed certain remarks against present petitioner who was appearing as an Advocate for the respondents in the trial Court and he refused to take notice on behalf of the respondents.

(3.) WITH the above observation and direction this petition stands disposed of.