M.Y.Eqbal, J. - (1.) Heard Mr. R.S. Mazumdar, learned Counsel appearing for the petitioner.
(2.) In the instant application filed under Section 227 of the Constitution of India, the petitioner has prayed for quashing the order dated 7-2-2005 passed by the District Judge, Dhanbad in Misc. Appeal No. 93 of 2004 whereby he has dismissed the appeal at the admission stage on the ground that appeal was not maintainable against the order passed under Section 151 of the Code of Civil Procedure.
(3.) Since the impugned order was passed by the District Judge before admitting the appeal, I do not think it necessary to hear the respondent for deciding the question of law as to whether the District Judge was correct in law in dismissing the appeal as not maintainable.;