NAVNATH R ADAK Vs. RAKESH GIRIDHARILAL RUNGTA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the Counsels for the parties, heard finally.

(2.) This petition under Article 227 of the Constitution of India takes exception to the order in Summons for Judgemnt No.249 of 2015 in Summary Suit No.464 of 2015, dated 27th July, 2017, passed by the learned Judge, City Civil Court, Bombay, whereby the learned Judge granted leave to defend the summary suit to the petitioner - defendant on the condition of deposit of an amount of Rs.49,95,270/- within a period of two months therefrom.

(3.) The background facts leading to the instant petition can be stated in brief as under: