RAJ SHEKHAR Vs. KANPUR KSHETRAY GRAMIN BANK

JUDGEMENT

(1.) -This revision under Sec. 115 Civil Procedure Code has been preferred against the order dated 31.7.2012 passed in Original Suit No. 99 of 2006 whereby court below has refused time to the revisionist to file additional written statement in reply to the amended plaint and at the same time has fixed date for evidence of the parties.

(2.) The aforesaid order is purely an interlocutory order and as such is not revisable under Sec. 115 Civil Procedure Code.

(3.) Learned counsel for the revisionist submits that it may be treated as petition under Art. 227 of the Constitution of India.