M/S. ASHOK CHEMICALS Vs. AMAR CHAND JAIN

JUDGEMENT

(1.) This revision has been preferred by M/s, Ashok Chemicals through its parter Sri Anoop Kumar Kulshrestha against the order dated 9-2-1987 under Sec. 25 of the Provincial Small Causes Courts Act (for short the Act).

(2.) The case of the applicant is that the Court below wide its order dated 12-1-87 did not grant him an adjournment so that a written statement could be filed within a month. It appears that after the rejection of the defendant applicant's application the statement of the plaintiff was recorded and 9-2-87 was fixed for the evidence of the defendants. The applicant, thus, contends that it is a fit case for interference.

(3.) Learned Counsel for the parties have been heard and at their request this revision is being finally disposed of.