KASHMIR SINGH Vs. GHANSHYAM

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS petition under Article 227 of Constitution of India assails interlocutory order dated 10/04/2014 passed in civil suit No. 37 -A/2012 by 1st Civil Judge, Class -II, Dabra, Dist. Gwalior, whereby, an application under Order 26 Rule 9 of CPC for local inspection by appointing a Commissioner preferred by the defendant No. 1 (petitioner herein) has been rejected.

(3.) LEARNED counsel for the rival parties are heard on the question of admission.