PARIVAR SEVA SANSTHA Vs. MARIE STOPES INTERNATIONAL

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The appeal impugns the order dated 13th March, 2014 of the learned Single Judge of this Court exercising ordinary original civil jurisdiction of dismissal of Chamber Appeal being O.A. No.130/2013 preferred by the appellant against the order dated 3rd August, 2013 of the Joint Registrar of dismissal of application of the appellant under Order VII Rule 14 of the Civil Procedure Code (CPC), 1908 in CS(OS) No.1691/2003 filed by the appellant/plaintiff.