INOX INDIA LIMITED Vs. IDBI BANKL LIMITED

JUDGEMENT

(1.) With the consent of the learned advocates, the matter is heard finally.

(2.) The original plaintiff has filed this appeal from order under Section 104 and Order 43 Sub-clause r of the Civil Procedure Code against the order of 8th Jt. Civil Judge (S.D.), Baroda passed on 7.11.01 on exh. 5 dated 24.10.01.

(3.) The brief facts leading to the filing of this A.O. are as under :