MONISH S. GANWANI Vs. PAWAN SRICHAND UDASI

JUDGEMENT

(1.) Heard.

(2.) By consent, matter is taken on board for final hearing at the stage of admission itself.

(3.) By this petition under Article 227 of the Constitution of India, the Petitioner original defendant challenges the order dtd. 14/7/2015 passed by Civil Judge, Junior Division, Ulhasnagar below Exhibit-12 in Special Civil Suit No. 13 of 2013 rejecting Petitioner original defendant's Application for condonation of delay in filing appearance in Summary Suit.