- (1.) Defects are over-ruled.
(2.) The Civil Court passed an interim order, which was challenged before the Single Bench by way of writ petition under Article 227 of the Constitution of India. The writ petition has been dismissed by the Single Bench.
(3.) The intra Court appeal against such order is not maintainable, in view of decisions rendered in Sukhdev Vs. Prakash Chandra, 2010 2 WLC(Raj) 500 and Dharam Chand Vs. Kishan Gopal(D.B. Civil Special Appeal (W) No. 929/2006), decided on 19.11.2010.;