SANCO FIRE PROTECTION PVT LTD Vs. PIPELINES

JUDGEMENT

(1.) AGGRIEVED over an order of dismissal made by the I Assistant City Civil Judge, Madras, in I. A. No. 18267/2006 in O. S. No. 6794/2004, the defendant has brought forth this revision before this Court.

(2.) THE Court heard the learned Counsel for the petitioner.

(3.) NO case is made out by the petitioner even for an admission of the revision or for ordering notice to the opposite party for being heard.