VASDEV Vs. RATTAN LAL ALIAS PINKI

JUDGEMENT

(1.) Present petition under Article 227 of the Constitution of India has been filed by petitioner for setting aside orders dated 31 st March, 2010 & 12th May, 2010.

(2.) At the time of arguments, learned counsel for petitioner stated that he confines his prayer only with regard to "not taking of the written statement filed by petitioner on record".

(3.) Respondent (plaintiff in the trial court) has filed suit for specific performance against the petitioner (defendant in the trial court).