ASHOK UMRAOMAL SANEHATI Vs. RIPALCHAND

JUDGEMENT

(1.) Special leave granted.

(2.) The dispute arises out of suits which had been filed by the appellants under Order 37 Civil Procedure Code. On applications for leave to defend being filed, the High Court granted unconditional leave.

(3.) It would have been of assistance if the High Court had given reasons as to why unconditional leave was being granted. From the impugned orders, we are unable to fathom the reason for granting unconditional leave to defend.