CHINTAMAN DEVELOPERS PVT. LTD Vs. ACME PAPERS LTD.

JUDGEMENT

(1.) This petition under Article 227 of Constitution of India has been filed seeking following reliefs:

(2.) Before adverting to the facts of the case, this Court would like to express its anguish and displeasure with regard to words used by petitioner against the Court in Miscellaneous Petition. In Miscellaneous Petition, it has been mentioned that "the learned trial court arbitrarily passed the impugned order (Annexure P-4) thereby, opining that the MOU (Annexure P-3) is insufficiently stamped.......". Accordingly, counsel for petitioner was directed to explain the meaning of arbitrariness and to point out the reasons for using the words arbitrary passing of impugned order by the trial Court.

(3.) It is submitted by counsel for petitioner that he is not aware of the meaning of word 'arbitrary' and therefore, for lack of knowledge he has wrongly used that word. In fact, he should have pleaded that the trial Court had erred in law by passing impugned order.