TIRUPATI ALKALIES PVT LTD Vs. VINOD TRIVEDI

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India impugns the order [dated 27th April, 2017 in Civil Suit No.7995/2016 of the Court of Additional District Judge (ADJ)-01, West District, Tis Hazari Courts, Delhi] of dismissal of applications under Order 12, Rule 6 of the CPC and under Order 8, Rule 1A(3) of the CPC.

(2.) The petition was entertained and notice thereof ordered to be issued for 25th July, 2017.

(3.) The matter could not be taken up on 25th July, 2017 owing to paucity of time and has been adjourned to 6th February, 2018.