PANCHAJANYA FEATURES Vs. BOMMAREDDY ASHOK REDDY

JUDGEMENT

(1.) The present Civil Revision Petition has been filed under Article 227 of the Constitution of India. The challenge is to the order dtd. 15/7/2024, in I.A.No.486 of 2024 in O.S.No.268 of 2024, passed by the IV Additional District, Ranga Reddy Distric at L.B. Nagar.

(2.) Heard Mr. Srinivasa Rao Pachwa, learned counsel for the petitioners, and Mr. Pasham Mohith Reddy, learned counsel for the respondent.

(3.) Vide the impugned order, the Trial Court has rejected a petition filed by the petitioners herein under Order VII Rule 11(d) read with Sec. 151 of Civil Procedure Code, 1908 (for short, 'CPC') seeking for return of the plaint and filing the same before the Commercial Court established by the Government.