NARENDRA Vs. SANTOSH KUMAR

JUDGEMENT

(1.) Parties through their counsel.

(2.) The petitioner before this Court has filed the present petition being aggrieved by order dated 19.01.2018 passed in Civil Suit No.60-A/2016.

(3.) The facts of the case reveal that the respondent/plaintiff has filed a civil suit for specific performance of contract. On the basis of an agreement dated 14.05.2011, the civil suit was filed on 16.01.2012 and a written statement was filed by the defendant on 29.01.2013. Issue were framed on 05.09.2013. Affidavit under Order 18 Rule 4 was filed on 09.10.2013.