BANKE BIHARI DEVELOPERS PVT. LTD. Vs. FASHION WORLD

JUDGEMENT

(1.) Heard Shri Manish Kumar Nigam, learned counsel for the revisionist and Shri Tarun Varma, learned counsel for the opposite party.

(2.) The instant revision is directed against the order dated 09.10.2019 passed by the Civil Judge (Senior Division), Gorakhpur, in Suit No. 509 of 2019, whereby the revisionist's application 12-Ga under Order VII Rule 11 CPC read with Section 8 of the Arbitration and Conciliation Act, 1996, has been rejected.

(3.) Suit No. 509 of 2019 was filed by the plaintiff-opposite party seeking an injunction restraining the defendant-revisionist from dispossessing the plaintiff except in accordance with law.