A.S.SRINIVASAN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Sri A.S.Srinivasan, party-in-person.

(2.) Petition is admitted for hearing. With the consent of learned counsel for the parties, the same is heard finally.

(3.) In this petition under Article 227 of the Constitution of India, the petitioner inter alia has assailed the validity of the order dated 16.07.2018 passed by the trial Court, by which, application filed by the petitioner under Order VI Rule 17 r/w Section 151of Code of Civil Procedure as well as the application under Sections 5 and 17 of the Limitation Act read with Section 151 of Code of Civil Procedure have been rejected.