BINDAL LOGISTICS PVT LTD Vs. ASHOK HANDLOOM FACTORY

JUDGEMENT

(1.) UMESHWAR Pandey, J. Heard the learned Counsel for the revisionist.

(2.) THIS revision challenges the order of the Court below dated 29-8-2006 whereby petitioner's prayer for dismissing the suit under Order VII Rule 11 C. P. C. and Section 15 read with Schedule II Article 4 of the Provincial Small Cause Courts Act has been rejected.

(3.) THE revision, thus, having been found to be without any merit and substance, is hereby dismissed. Petition dismissed. .