DILIP J. MANSUKHANI Vs. THAYAPPA

JUDGEMENT

(1.) Mr. Subba Reddy, learned counsel for the petitioner. Mr. Ramesh P. Kulkarni, learned counsel for the respondent.

(2.) The writ petitions are admitted for hearing. With consent of the parties, the same are heard finally.

(3.) In these petitions under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dated 03.08.2018 passed by the Trial Court by which application preferred by the petitioner under Section 151 of Code of Civil Procedure, 1908 as well as application under Order XVII Rule 18 (hereinafter referred to as 'the Code' for short) has been rejected.