- (1.) THIS petition has come up for hearing on an application filed by the petitioner for treating this writ petition has revision petition under Section 115 CPC.
(2.) AFTER hearing learned counsel for the petitioner, application is allowed. Office is directed to register this writ petition as revision petition. Heard learned counsel for the petitioner.
(3.) IN this revision petition, petitioner has challenged the validity of order dated 23.12.2011 by which a preliminary issue framed by the trial court with regard to violation of mandatory provision of Order 6 Rule 2(3) of CPC in the suit has been decided against the petitioner defendant.;