MANOJ BRIJLAL KAPOOR Vs. KHANDELWAL LABORATORIES PVT. LTD.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, heard fnally.

(2.) The Petitioner-Defendant No.5 (hereinafter referred to as Defendant No.5) has fled this petition assailing order dated 21/04/2018 of learned Judge, City Civil Court, Greater Bombay dismissing the application at Exh.7 fled under Order XII Rule 6 of CPC in S.C. Suit No.7468 of 2013.

(3.) The brief facts necessary to decide this petition are as under:-