SUBHASH BHASKAR REWDIKER Vs. NARESH KUMAR BALECHA

JUDGEMENT

(1.) This miscellaneous petition under Article 227 of the Constitution of India has been filed against the order dated 15/12/2020 passed by 17th Additional District Judge, Gwalior in Regular Civil Suit No.91A/2014, by which the application filed by the respondent/ plaintiff under Order 6 Rule 17 of CPC has been allowed.

(2.) The necessary facts for disposal of present petition in short are that the respondent/plaintiff has filed a suit against the petitioner for specific performance of contract, dtd. 22/04/2010. The suit was filed by the original plaintiff in the year 2011 and the present respondents are the legal heirs of original plaintiff.

(3.) The petitioner has already filed his written statement. Issues were framed.