PREMSHANKAR KEWAT Vs. NITIN LALWANI & OTHERS

JUDGEMENT

(1.) The petitioner before this Court has filed present petition being aggrieved by order dated 03/08/2013 passed by learned XI Additional District Judge, Indore.

(2.) The record of the case reveals that the petitioner before this Court Premshankar Kewat has approached the civil Court by filing a civil suit and during the pendency of the civil suit an application was preferred under Order XXIII Rule 1 and 2 of the Code of Civil Procedure, 1908 and thereafter, the application was allowed by the trial Court. The suit was disposed of on the basis of application preferred by the plaintiff. The application was filed on 29/05/2012 and it was allowed on 06/09/2012.

(3.) Thereafter, the present petitioner preferred an application for restoration of the civil suit and the same was dismissed by an order dated 03/08/2013 and the present writ petition was preferred in the matter against order dated 03/08/2013 and this Court has dismissed the writ petition on 24/03/2015.