RANDHIR JAIN Vs. NEERAJ PAREKH & ANR

JUDGEMENT

(1.) The petitioner who is an Advocate impugns the order of the trial court dated 05.8.2014, and which order has simply allowed further time to the respondents/defendants to file replies to the applications under Order XII Rule 6 of the Code of Civil Procedure, 1908 (CPC) and under Order XXVI Rule 9 CPC.

(2.) I fail to understand as to how the extraordinary and discretionary powers under Article 227 of the Constitution of India are being invoked in a routine manner, and that too by an Advocate as a litigant, in seeking orders that further time should not be given for filing replies to applications.

(3.) Powers under Article 227 of the Constitution of India are extraordinary and discretionary powers, and they are meant not to be exercised in a routine manner, more so to challenge the procedural orders.