RAO VEERBHADRA SINGH Vs. SHAREEF PATEL

JUDGEMENT

(1.) THE only grievance of the defendant by filing this revision was that learned trial Judge was not justified in dismissing the application made by defendant under Order 17 Rule 3. It was their case in the trial Court that plaintiff indulged into delaying tactics though several opportunities were being granted from time to time.

(2.) THE learned trial Judge dismissed the application under Order 17 Rule 3 and declined to exercise the discretion to pass orders on application under Order 17 Rule 3, instead adjourned the case for giving an opportunity to the plaintiff to lead evidence on merits. It is this order which is impugned in this revision.