VINAY KUMAR Vs. SUDHIR KUMAR @S.BALYAN

JUDGEMENT

(1.) CM APPL.27898/2020 (exemption) in CM(M) 544/2020

(2.) Petitioner in CM(M) 544/2020 is aggrieved by order dated 08.10.2020, whereby, application of the petitioner to place on record certain documents was partly disallowed. Petitioner in CM(M) 547/2020 impugns order dated 27.10.2020, whereby, application of the petitioner under Order 6 Rule 17 CPC was adjourned and it was directed that the arguments on the application under Order 39 Rules 1 and 2 CPC filed by the respondent shall be heard first.

(3.) Learned counsel for the petitioner contends that the Trial Court should not have adjourned the amendment application and proceed further with the arguments on the stay application filed by the respondent.