GARMENT CRAFT Vs. PRAKASH CHAND GOEL

JUDGEMENT

(1.) Leave granted.

(2.) Limited issue which arises for our consideration in this appeal is whether the High Court was justified and correct in law and on facts in exercising powers under Article 227 of the Constitution of India to set aside the order dated 24th July 2018 allowing the application under Order IX Rule 13 of the Code of Civil Procedure, 1908 ("the Code") filed by Shailendra Garg, sole proprietor of M/s Garment Craft - the appellant before us.

(3.) In 2011, Prakash Chand Goel - the respondent before us, filed a civil suit on the original side of the Delhi High Court for the recovery of Rs.81,24,786.23p against the appellant.