SURESH CHANDRA VERMA Vs. MITHLESH VERMA

JUDGEMENT

(1.) With the consent of parties, matter is finally heard. By filing this petition under Article 227 of the Constitution, the petitioner-defendant has assailed the order dated 27.09.2013, whereby his application preferred under Order 6 Rule 17 CPC, Annexure P-4, was rejected by the court below.

(2.) Shri Chandil, learned counsel for the petitioner, submits that in absence of reasons for rejection, the order is vulnerable.

(3.) Shri Bansal, learned counsel for the respondent, supported the order on the basis of stand taken before the court below.