THILAK KUMAR ALIAS PANDIAN Vs. V RANGANATHAN

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned counsel appearing for the respondents.

(2.) CHALLENGING the order dated 26.03.2010 made in I.A. No.6 of 2010 in A.S. No.102 of 2009 on the file of Principal District Judge, Villupuram, this revision has been preferred by the petitioner herein.

(3.) FURTHER, the learned counsel appearing for the petitioner relied on the decision reported in (2008) 12 Supreme Court Cases 739 (Eastern Equipment & Sales Limited vs Ing. Yash Kumar Khanna) wherein the Hon'ble Supreme Court has held in para 6 as follows: