MODERN LAMINATORS PVT. LTD. Vs. HANUMAN HOSIERY MILLS

JUDGEMENT

(1.) The petitioner before this Court is defendant in Civil Suit No. 32/13 which has been filed by the respondent herein claiming the relief of possession and mesne profit. The petitioner is aggrieved by the order dated 30th June, 2015 whereby by a common order the three applications filed by the present petitioner have been dismissed.

(2.) The details of three applications filed by the petitioner before the learned Trial Court are contained in para no. 1 of the impugned order which reads as under: -

(3.) The application for placing on record the list of witnesses at the belated state i.e. D.E., has been dismissed noting the past conduct of the petitioner as well the order by this Court in CM(M) 644/2014 wherein, observing the manner in which the process of law has been abused by the petitioner, the petition was dismissed with costs of Rs. 50,000/ - to be deposited with Delhi High Court Legal Services Committee.