KAMAL KUMAR GUPTA Vs. AJAY KUMAR GUPTA

JUDGEMENT

(1.) Heard Sri T.A. Khan, learned Advocate appearing for the revision applicant in S.C.C. Revision Nos. 215 of 2014 and 245 of 2014 and Sri Manish Goyal, learned Senior Advocate assisted by Ms. Akanksha Sharma, learned counsel for the revision applicant in S.C.C. Revision No. 246 of 2014.

(2.) All these three revisions arise out of suit proceedings of S.C.C. Case No. 11 of 2011. The S.C.C. Revision No. 215 of 2014 have been filed by Kamal Kumar Gupta, tenant of plaintiff/ respondent Ajay Kumar Gupta challenging the order passed by Judge, Small Causes dtd. 2/4/2014 rejecting the miscellaneous application filed by the petitioner bearing paper no. 41, whereby, he had sought further time to permit him to deposit the remaining amount as per order passed on 27/2/2014 maintaining application under Order IX Rule 13 of Code of Civil Procedure, 1908 (hereinafter to be referred as 'CPC') and allowing the same by the order.

(3.) The S.C.C. Revision No. 245 of 2014 has been filed again by Kamal Kumar Gupta, the tenant challenging the order dtd. 6/3/2014 rejecting the miscellaneous application no. 2 of 2013, whereby, he had prayed for extension of time granted earlier by the court on 27/2/2014.