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Judgment
TARA VITASTA GANJU, J.: (Oral)
The present Petition has been filed under Section 115 of the Code of Civil Procedure, 1908 impugning the order dated/judgment dated 31.10.2018 passed by the learned Tria Court [hereinafter referred to as “Impugned Order”].
This matter has been placed before the Court in view of the statement of the Petitioner made on 16.09.2025 before the Joint Registrar, who had sought leave to withdraw the present Petition.
None appears on behalf of the Petitioner.
Learned Counsel appearing on behalf of the Respondent No. 2 submits that the matter has been inter-se settled between the parties and hence, the Petitioner is not appearing.
In any event, a review of the Impugned Order shows that the Impugned Order has been passed finally decreeing/deciding two suits. The suit filed by the Respondent No. 1 was decreed and the suit filed by the Respondent Nos. 2 to 4 and the Petition was dismissed. Since, the Impugned Order finally decrees/disposes of two suits, a Petition under Section 115 of the CPC will not be maintainable. The challenge, if any, would be before the appropriate forum.
The Petition is, accordingly, dismissed. Pending Applications, if any, stand closed.
The parties will act based on the digitally signed copy of the order.