B.LALITHA DEVI Vs. LAKSHMAN

JUDGEMENT

(1.) learned counsel for the petitioner.

(2.) Heard on the question of admission.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dtd. 5/9/2024 passed by the Court of the Special Judge for Trial and Disposal of Commercial Disputes, Ranga Reddy District (hereinafter referred to as, "the Commercial Court"), in C.O.S.No.11 of 2024 by which the interlocutory application filed by the petitioner, namely I.A.No.297 of 2024, under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC), seeking rejection of the plaint has been dismissed.