UJJWAL SARIN Vs. OM PARKASH BALDEV KRISHAN

JUDGEMENT

(1.) Admit.

(2.) At request of learned counsel for the parties, the petition is taken up for final disposal at this stage.

(3.) The petitioner is aggrieved by the order passed by learned Additional District Judge in terms whereof the application filed by him under Order I Rule 10 of the Code of Civil Procedure, 1908 (hereinafter to be referred to as, 'the Code') has been dismissed.