MUTALLIB Vs. SUNIL JAIN

JUDGEMENT

(1.) Present revision petition has been filed by petitioner against order dated 13th July, 2010 passed by Civil Judge, Delhi.

(2.) Brief facts of this case are that petitioner is a tenant under the respondent in premises H.No. 3577, Band Gali, Near Jain Mandir, Dharampura, Gandhi Nagar, Delhi.

(3.) Petitioner filed suit for permanent and mandatory injunction against respondent on the ground that respondent should not get the premises vacated without due process of law. In those proceedings, respondent filed an application under Order 39 Rule 10 of Code of Civil Procedure (for short as ,,Code).