ARUN BHANSALI - (1.) This revision petition is directed against order dated 05.03.2018 passed by Civil Judge, Dungarpur, whereby, the application filed by the petitioners under Order 7, Rule 11(d) CPC has been rejected.
(2.) The respondent-plaintiff filed a suit for declaration, permanent and mandatory injunction against the petitioners and also impleaded the Registrar Societies and the State Government through Collector as party defendants.
(3.) The petitioners filed application under Order 7, Rule 11 CPC, inter alia, questioning the maintainability of the suit in absence of notice under section 80 CPC and a reference was made to provisions of Section 143 of the Co-operative Societies Act, 1965 ('the Act').;