GURPREET SINGH Vs. VISHAL KHANNA

JUDGEMENT

(1.) The present Civil Revision Petition filed under Section 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as the Code, for short) is directed against the Order dated 26th July, 2005 dismissing the application of the petitioner under Order XXXVII Rule 4 read with Section 151 of the Code.

(2.) The respondent herein has filed a suit for recovery of Rs.11,10,000.00 under the summary procedure under Order XXXVII of the Code.

(3.) The petitioner was duly served and had filed his appearance on 17th March, 2004 At the time of filing his appearance, the petitioner also filed his address for service of summons for judgment.