DEEPAK KOTHARI Vs. OMNILSM TECHNOLOGIES PVT. LTD.

JUDGEMENT

(1.) By way of present petition under Article 227 of the Constitution of India, the petitioner has challenged the order dtd. 29/6/2018 passed by the learned Chamber Judge, City Civil Court, Ahmedabad, below Exh.22 in Special Civil Suit No.2752 of 2015, whereby an application filed by the respondent herein - original plaintiff under Order XI Rule 1 of the Code of Civil Procedure, 1908 has been allowed.

(2.) The brief facts leading to the filing of the present petition reads thus:

(3.) Heard Mr. Jaimin Dave, the learned advocate appearing for the petitioner and Mr. Laukik Pant, the learned advocate for Nanavati Associates appearing for the respondent company.