KETAN DIESEL SERVICES Vs. VARMA TRADEINK

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The civil revision application is heard finally with the consent of the learned Counsel for the parties.

(2.) By this civil revision application, the applicant has prayed to quash and set aside the order dated 14/9/2017, below Exh.12, passed by the 10th Joint Civil Judge, Senior Division, Nagpur in Summary Civil Suit No.10/2017.

(3.) The brief facts of the case are as under : -