PRINCE KHAN Vs. PAWAN KUMAR

JUDGEMENT

(1.) The situation in the present petition is little unusual.

(2.) The petitioner herein is defending a suit for possession, injunction and arrears of rent etc.

(3.) The suit was earlier filed as an ordinary suit. It seems that the plaintiff moved an application seeking return of such suit and once his application was allowed and the plaint was returned, the suit was instituted before a Commercial Court.