POLYFAB MANUFACTURING CO Vs. SHOBHAGCHANDRA MOHANLAL & CO

JUDGEMENT

(1.) The defendants-petitioners by this civil revision application under section 115 of C.P.C., 1908 challenges the order dated 1-12-1994 passed by the learned Chamber Judge, City Civil Court, Ahmedabad below Ex.25 and 26 in Summary Suit No.1525 of 1993 under which it has been granted leave to defend the suit on the condition of depositing with the Registrar of the said Court a sum of Rs.2,00,000/- on or before 28th January, 1995.

(2.) One of the contentions raised by the learned counsel for the defendants-petitioners is that the learned trial court has passed a non-speaking order.

(3.) I have given my thoughtful consideration to the submissions made by the learned counsel for the defendants-petitioners.