SPLENDID INFRABUILD LLT Vs. MANUBEN NANUBHAI BHARVAD

JUDGEMENT

(1.) Rule returnable forthwith. Learned Advocates for the respective parties waive service of notice of Rule. With the consent of the parties matter is taken up for final hearing.

(2.) The present Revision Application has been filed to challenge the order dtd. 21/10/2022, passed by the 18th City Civil and Sessions Court in Civil Suit No. 220 of 2020, whereby the Ld. Trial Court rejected the application, below Exhibit 80, filed under the provisions of Order VII Rule 11 of the Code of Civil Procedure, 1908 ("CPC").

(3.) For convenience, the parties are referred to by their status before the Ld. Trial Court.