RAMANBHAI ISHWARBHAI PATEL Vs. LABDHI BUILDERS PVT. LTD.

JUDGEMENT

(1.) Rule. Mr.Jenil Shah, learned advocate waives service of notice of Rule on behalf of respondent. With the consent of parties, matter is taken up for final hearing.

(2.) The present Revision Application has been filed challenging the order dtd. 21/9/2023, passed by 5th Additional Judicial Magistrate First Class, Ahmedabad Rural whereby in Regular Civil Suit No.322 of 2006, the application below Exh.54 filed by the defendant under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 ('CPC', for short) has been rejected.

(3.) The parties are referred as per their original status as that in the suit.