SUMANT KATHPALLA Vs. C.S.SUBRAHAMANIAN IYER

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith and, with the consent of the counsel for the parties, heard finally.

(3.) The petitioner assails the legality, propriety and correctness of an order dtd. 6/9/2022 passed by the learned Civil Judge, Kalyan whereby an application filed by the petitioner/defendant no. 2 to delete him from the array of defendants in Special Suit No. 201 of 2020, under the provisions of Order I Rule 10 and 13 of the Code of Civil Procedure Code, 1908 (the Code), came to be rejected.