SPICEJET LTD Vs. ARUN KUMAR

JUDGEMENT

(1.) C.Ms No.40407/2017 & 40408/2017 (both for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 15th July, 2017 in CS No.15562/2016 (Old No.230/2016) of the Court of Additional District Judge (ADJ)-04 (South West), Dwarka Courts, New Delhi] granting unconditional leave to the respondent/defendant to defend the suit filed by the petitioner/plaintiff under Order XXXVII of the Code of Civil Procedure, 1908 (CPC) for recovery of Rs.10 lakhs, on the basis of cheques issued by the respondent/defendant in favour of the petitioner/plaintiff and an agreement entered into between the respondent/defendant and the petitioner/plaintiff, who had an employer and employee relationship.