CAPT VIKRANT Vs. ROSETTA WILLIAMS

JUDGEMENT

(1.) Cm No. 7555/2017 (delay)

(2.) The application is allowed.

(3.) By way of the present appeal, the appellant has assailed the order dated 24th October, 2016 rejecting the I. A. No. 1785/2016 (under Order VII Rule 11 of the CPC) which had been filed by the appellant/defendant in CS(OS)No. 2884/2015.