PUMPKIN STUDIO PVT. LTD. THROUGH ITS DIRECTOR SH. HARDEEP GILL Vs. S. HARJNDER SINGH CHADHA (H.U.F.) THROUGH ITS KARTA, S. HARJINDER SINGH CHADDHA

JUDGEMENT

(1.) Present petition under Article 227 of the Constitution of India has been filed against order dated 8.7.2010 passed by Additional District Judge, Delhi, vide which application of petitioner under Order 14 Rule 1 (5) of Code of Civil Procedure (for short as "Code") for framing of issues, was dismissed with costs of Rs.1,000/-.

(2.) Brief facts of this case are that, on 10.8.2009 respondent (plaintiff in the trial court) filed a suit for possession, recovery of Rs.4,00,000/- towards arrears of rent and Rs.1.5 lacs towards damages against present petitioner (defendant in the trial court).

(3.) On 5.11.2009, petitioner filed an application under Order 7 Rule 11 of the Code, which was dismissed by the trial court.