MANOJ KUMAR KHATRI Vs. KUMAR ROHIT SINGH

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioners.

(2.) This petition has been filed under Article 227 of the Constitution of India.

(3.) The prayer in this petition has been made for quashing of the order dtd. 23/9/2023 whereby the petition filed under Order XXVI Rule 10-A CPC read with Sec. 151 of CPC seeking appointment of the pleader commissioner has been rejected by the learned court in Original Suit (T.S.) No.91 of 2009. The further prayer is made to allow the petition under Order XXVI Rule 10-A CPC.