AMAN GARG Vs. SANKALP NEGI

JUDGEMENT

(1.) The present proposed Civil Revision has been filed against the order dtd. 19/10/2022, passed by the Judge, Small Cause Court/VIITH Additional District Judge, Dehradun in SCC Suit No.16 of 2022, "Aman Garg vs. Sankalp Negi", by which, the learned Judge has rejected the application, filed by the proposed revisionist-plaintiff under Order 15 Rule 5 of the Code of Civil Procedure, 1908.

(2.) Heard Mr. Vikas Bahuguna, learned counsel for the proposed revisionist.

(3.) During the arguments, the learned counsel for the proposed revisionist-plaintiff submitted that the present civil revision may be decided by directing the court concerned to decide the said SCC Case within stipulated time.