CHHATRAPATI TEXTILES THRO' PROP. CHHAGANBHAI UKHARAM DANEJ Vs. JAI TEXTILES THRO'PROP.SHAILESHBHAI JAGDISHCHANDRA

JUDGEMENT

(1.) THE petitioner herein is the respondent of Summary Suit No.2 of 2011, preferred by present respondent for recovery of Rs.9,51,762.00 under Order-37 of the Code of Civil Procedure.

(2.) THE summons for judgment was taken-out in the said suit. After the service to the petitioner herein, the petitioner herein filed the application for leave to defend, seeking unconditional leave to defend the said suit.

(3.) AGGRIEVED by such an order, this petition is preferred under Article 227 of the Constitution of India, raising various grounds against such order of grant of conditional leave and prayer is made for quashing and setting aside such order.