DUKAN LALMAL JAVAANMALMAL JAIN Vs. RAKESH KUMAR

JUDGEMENT

(1.) In this petition under Article 227 of the Constitution of India, learned counsel for the petitioner assailed the validity of the order dated 21.10.2013 by which an application preferred by the petitioner under Section 10 of the Civil Procedure Code has been rejected.

(2.) I have heard the submissions made by learned counsel for the parties and perused the record.

(3.) From perusal of the record, it is evident that the petitioner, who is a tenant, had filed a suit namely, Civil Suit No. 3A/2011 on or about 20 t h January, 2006 seeking relief of permanent injunction inter alia on the ground that he is being dispossessed from the premises let out to him without taking course of law.