BLUE STREAK HOTELS PVT LTD Vs. FRANKY FERNANDES

JUDGEMENT

(1.) The Petitioner is challenging the order dated 02.03.2016 by which the learned Trial Court has dismissed the application Exhibit D-33 which was an application filed by the Petitioner under Order XV-A of the Code of Civil Procedure, 1908 (CPC, for short).

(2.) Perusal of the Order shows that the learned Trial Court has dismissed the application on the ground that the same cannot be allowed at this stage and can be looked into after the parties adduce evidence.

(3.) I have heard the learned Senior Counsel Shri S. S. Kantak for the petitioner and the learned Counsel for the Respondent no. 1 and 2.