ZILA PANCHAYAT PARISHAD Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 28.07.2006, whereby application to reject the counter claim filed in suit No. 53 of 2001, against the defendant No. 1, has been rejected by learned Civil Judge, Haldwani, District Nainital.

(2.) AGGRIEVED by the order dated 28.07.2006, revision No. 26 of 2006, was preferred before Additional District Judge, Haldwani, which was also dismissed vide order dated 10.10.2007. Hence this writ petition.

(3.) FOR the convenience, Order 8 Rule 6 -A of C.P.C., is quoted below: - -