CH SARUP SINGH Vs. MANGE RAM SHARMA

JUDGEMENT

(1.) Present petition under Article 227 of Constitution of India, has been filed against order dated 8/7/2010 passed by Senior Civil Judge, New Delhi vide which, application of petitioner under Section 151 of Code of Civil Procedure (for short as Code) was dismissed.

(2.) Respondent No.1 had filed suit for declaration, rendition of accounts and permanent injunction, which is pending before the Trial Court.

(3.) In application under Section 151 CPC, petitioner has sought clarification/interpretation of the order dated 21.1.2010 passed by the Trial Court to avoid further confusion and for issuing directions to the management of MTNL to withdraw circular/letter dated 21.6.2010 and 26.06.2010 and also to restrain the management from issuing further circulars.