NAEEM AHMAD Vs. ROOP KISHORE CHANDAK

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This petition under Article 227 of the Constitution of India has been filed by the defendant-petitioner praying to set aside the order dated 27.1.2017, passed by the District Judge, Kasganj in S.C.C. Revision No. Nil of 2017, Naeem Ahmad v. Roop Kishore Chandak and others, and the order dated 22.12.2016 in S.C.C. Suit No. 06 of 2015, passed by the Civil Judge (S.D.)/Small Causes Court, Kasganj.

(3.) By the impugned order dated 22.12.2016, the application of the defendant-petitioner under Order 7, Rule 11 C.P.C. was rejected on the ground that against an order dated 5.11.2016, rejecting application under Order 7, Rule 11 C.P.C. filed earlier, the defendant-petitioner has filed S.C.C. Revision No. 04 of 2010 which is pending and impugned order is interlocutory in nature and as such revision is not maintainable.