VIR PAL Vs. VIJAY KUMAR FARSHWAL

JUDGEMENT

(1.) Petitioner herein is defendant before the learned Trial Court and is aggrieved by order dtd. 20/7/2024 whereby his objection filed under Sec. 47 CPC, his applications moved under Sec. 340 Cr.P.C, under Sec. 12 of Contempt of Courts Act and under Sec. 151 CPC have been dismissed.

(2.) Petitioner herein is a tenant.

(3.) For the sake of convenience, I would be referring to the parties as per their nomenclature before the learned Trial Court.