PRATAP R. DAYANANI Vs. BIMLA DEVI PUN

JUDGEMENT

(1.) Learned counsel for the respondents rightly points out that the impugned order is not appealable.

(2.) The matter arises out of the rejection of an application under Order VII Rule 10 of the Code of Civil Procedure, which is not appealable either under Order XLIII of the Code or otherwise.

(3.) Accordingly, FMA No. 1440 of 2025 is dismissed as not maintainable, with liberty to the appellant to take out a proper challenge before the appropriate forum against the impugned order.