RAJNI KHETAN Vs. MUKESH RAI MATHUR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 21/11/2013 (Annexure-7) passed by the learned Additional District and Sessions Judge No. 5, Udaipur in Civil Case No. 91/2013 whereby, the application preferred by the petitioner under Order 6 Rule 17 read with Sec. 151 of C.P.C. was rejected.

(3.) Learned counsel for the petitioner submits that the petitioner is landlord and had preferred a suit for eviction of the respondent from the suit premises.