SRI SRINIVASA CONSTRUCTION Vs. D.MURALIDHAR RAO

JUDGEMENT

(1.) The present Civil Revision Petition has been filed under Article 227 of the Constitution of India assailing the order dtd. 22/11/2024, in I.A.No.948 of 2023 in O.S.No.575 of 2016, passed by the VI Additional District and Sessions Judge-cum-Family Court, Khaithlapur, Ranga Reddy District.

(2.) Heard Mr. K. Prabhakar, learned counsel for the petitioners, and Mr. D. Raghavendar Rao, learned counsel for the respondents.

(3.) Vide the impugned order, the Trial Court has rejected a petition filed by the petitioners under Order VII Rule 10 (a & b) 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.