SNOWCOOL SYSTEMS INDIA PVT. LTD. Vs. VIMAL PLAST

JUDGEMENT

(1.) Heard learned advocate Mr. A.L. Pandav and learned advocate Mr. N.M. Shah for the respondent.

(2.) Rule. Learned advocate Mr. N.M. Shah waives service of rule for the respondent.

(3.) By way of this Special Civil Application, the present petitioner/ original defendant has prayed to quash and set-aside the impugned order dtd. 14/7/2021 passed below Exh.94 by the learned Judge, Small Cause Court No.9, Ahmedabad, in Summary Suit No. 1328 of 2015, whereby, the rights of the original defendant to produce original documentary evidence has been closed.