ALOK KUMAR Vs. SARABJEET SINGH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This revision challenges the order of court below dated 27.5.2006, whereby the Issue Nos. 1, 2 and 3 have been decided in the negative and against the revisionist petitioner.

(3.) A perusal of the impugned order shows that the decision on issue No. 1 relates to applicant's plea for staying the proceeding of the present S.C.C. suit filed subsequent to the Regular Suit No. 307 of 2003 between the same parties.