TEKNO EXPORTS Vs. JAGDEEP PROCESSORS

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India, petitioner original defendant seeks to challenge the order dated 22.01.2004 passed by learned Civil Judge (S.D.), Gondal below Ex.8 in Special Civil Suit No.79 of 2000.

(2.) THE brief facts for the purpose of deciding this petition can be summarized as under.

(3.) I have heard learned counsel Mr.N. K. Pahwa appearing for Thakkar Associates for the petitioner and learned counsel Mr.A. R. Thacker appearing for the respondent.