ASHOK LEYLAND FINANCE LIMITED Vs. RAMCHANDRAMADARI KATKAMWAR

JUDGEMENT

(1.) HEARD finally at the stage of admission by the consent of the parties.

(2.) THE present Civil Revision Application is directed against the older dated 19-12-2001 passed by the learned 5th Joint Civil Judge, Junior Division, Nagpur below application (Exh. 23) in Regular Civil Suit No. 4037/2001, whereby the application (Exh. 23) filed by the applicant No, I/original defendant No. 1 under section 9-A of Civil Procedure Code came to be rejected.

(3.) A few facts necessary for the disposal of the present Civil Revision Application are as under :-