HIRAL ENTERPRISE Vs. BHARTI CELLULAR LIMITED

JUDGEMENT

(1.) By preferring this petition, petitioner has challenged the order dtd. 29/10/2018 passed below Exh. 82 in Summary Suit No. 19 of 2007 by learned 6th Additional Senior Civil Judge, Surat rejecting the application to examine the witness.

(2.) Learned advocate appearing for the petitioner has requested to permit the petitioner to withdraw the prayer made in "para 7(A) to the extent of directing rejection of plaint under Order 7 Rule 11 of CPC, in the interest of justice " Permission is hereby granted.

(3.) Heard learned advocates appearing for the respective parties.