GB CORPORATION Vs. JK SYNTHETICS LIMITED

JUDGEMENT

(1.) The petitioner original plaintiff is before this Court being aggrieved by order passed by the learned Principal Senior Civil Judge, Surat below Exhs.14 and 68 filed in Special Civil Suit No. 250 of 2005 dated 22.03.2007. The operative part of the order reads as under:

(2.) The order under challenge specifically refers that the order is passed below Exhs.14 and 68. The petitioner before this Court did not think it proper to produce Exh.14 on the record of the case. While the matter was heard, the Court asked the learned Advocate to make available a copy of Exh.14 for perusal. The learned Advocate made available the same which is taken on record. Prayers made in Exh.14 read as under:

(3.) Paragraph Nos.3 and 4 of Exh.14 reads as under: