- (1.) Heard learned counsel for the parties. This special appeal is directed against the impugned order passed by the learned Single Judge, whereby the writ petition of petitioners under Article 227 of the Constitution of India, directed against the order of the trial Court on an application under Section 10 of CPC, has been dismissed.
(2.) This Court has consistently held that such special appeals are not maintainable. In this connection, we may give reference to a judgment of the Co-ordinate Bench of this Court dated 09.11.2010 in D.B. Civil Special Appeal (Writ) No.841/2009- Abhishek Mundra Vs. Navratan Mal Jain & Ors.
(3.) In these circumstances, the special appeal is dismissed as not maintainable.;