Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against the order dated 9.1.2015 passed by the trial court, whereby the application filed by the petitioner under Section 151 CPC has been rejected.
(2.) The petitioner filed application under Section 151 CPC inter-alia seeking reconnection of the gas facility made available by the respondents.
(3.) The application was opposed by the respondents and the trial court on coming to the conclusion that the application filed by the petitioner under Order 39, Rule 1 and 2 CPC has already been dismissed, the petitioner was not entitled to seek relief under Section 151 CPC.;