VIRENDRA ARYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal under Order XLIII, Rule 1(r) CPC has been preferred against the order dt. 07.11.2012 passed by the Civil Judge (Junior Division), Banswara. In view of the provisions of Section 106 CPC read with Section 21 of the Civil Courts Ordinance, 1950, this appeal is not maintainable before this Court. The appellant is permitted to withdraw the same for filing it before the appropriate Court.

(2.) ACCORDINGLY , the appeal is dismissed as withdrawn.