GOPALBHAI KARSANBHAI PATEL Vs. VINODCHANDRA DHARAMSI

JUDGEMENT

(1.) Heard learned advocate for the petitioner and learned advocate for the respondents.

(2.) In present petition, the petitioner has prayed, inter alia, that:-

(3.) By the impugned order learned trial Court has rejected present petitioner's application under Order 6 Rule 17 of Civil Procedure Code ('CPC' for short) on the ground that the request made by the petitioner plaintiff vide said application dated 16.4.2010 is not maintainable in view of the proviso under Rule 17 of CPC. The petitionerplaintiff is aggrieved by the said rejection of the application by impugned order. Hence, present petition.