VINOD ASRAFI CHOHAN Vs. MUKUND J MEHTA

JUDGEMENT

(1.) P .C. Admit. Respondent waive service. By consent appeal is taken up for hearing forthwith.

(2.) THIS appeal filed be the original plaintiff impugns Order dated 24th July, 1998, passed in S.C. Suit No.1763 of 1998, on Notice of Motion No.1660 of 1998 and Chamber Summons No.818 of 1998.

(3.) BEFORE I proceed to decide the matter, it is necessary to mention few facts: