Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioners aggrieved against the order dated 17.5.2018 passed by the Senior Civil Judge, Udaipur ('the trial court'), whereby, exercising powers under Order VII Rule 10 CPC, the trial court has ordered for return of the plaint and thereafter on an application having been made by the petitioners under Order VII Rule 10-A CPC, date has been fixed for appearance of the parties before the National Company Law Tribunal, New Delhi ('NCLT').
(2.) The petitioners plaintiffs filed a suit for declaration and injunction against the respondents in relation to the elections scheduled to be held for the respondent No.1.
(3.) On behalf of the defendants, preliminary objections were filed questioning the jurisdiction of the trial court. It was, inter alia, contended that the jurisdiction for dealing with the subjectmatter of the suit lies with the NCLT under the provisions of the Companies Act, 2013 and, therefore, the jurisdiction of the Civil Court was barred.;