SHYAM SINGH Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 6.9.2003 (Annexure-6 to the writ petition) passed by the learned Additional District Judge (Court No. 7), Muzaffarnagar.

(2.) From a perusal of the averments made in the writ petition and annexures thereto, it appears that a suit being S.C.C. Suit No. 7 of 1988 was filed against the petitioner as defendant in respect of a shop, the details whereof are given in the judgment and order dated 21.9.1998 referred to hereinafter.

(3.) It further appears that by the judgment and order dated 21.9.1998 passed by the learned Civil Judge (Senior Division), Kairana, Muzaffarnagar, the said S.C.C. Suit No. 7 of 1988 was decreed against the petitioner. A copy of the said judgment and order dated 21.9.1998 has been filed as Annexure-3 to the writ petition.