SYED IMTIYAZ Vs. MILKA VATSALA

JUDGEMENT

(1.) THE petitioner/defendant in o. S. No. 368/2007 on the file of Civil Judge (Jr. Divn.) Mysore, is before this Court praying for quashing the impugned order dated 27-9-2007 passed on I. A.-I filed in the Suit at annexure-G.

(2.) KEEPING in view the nature of the impugned order passed, notice to the respondent/ plaintiff is dispensed with.

(3.) FOR the purpose of convenience and better understanding, the petitioner and the respondent are hereinafter referred to as 'the defendant' and 'the plaintiff respectively, as arrayed in the suit.