RAJENDRA KUMAR Vs. RAMESHWARI

JUDGEMENT

(1.) Though the matter was listed in the 'Fresh' category, on the joint request of both the parties, the matter is heard today itself.

(2.) This writ petition has been filed by the petitioners/plaintiffs under Article 226 and 227 of the Constitution of India challenging the order dtd. 16/4/2024 passed by learned Additional District and Session Judge No. 3, Jodhpur in Civil Original Suit No. 162/2022, whereby the application filed by the petitioner under Order I Rule 10 of the Code of Civil Procedure, 1908.

(3.) The writ petition has been preferred with the following prayers:-