RAJKUMAR Vs. SHEIKH JOAB ALI AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by the order dated 14.12.2017 by which an application under Order VIII Rule 1 (3) of CPC has been rejected.

(2.) The petitioner is defendant in a suit filed by the Respondent Nos.1 to 3. The petitioner has filed the counter claim to the suit also.

(3.) The petitioner/defendant filed an application under Order VIII Rule 1 (3) of CPC on 13.07.2016 but he withdrew the same on 07.09.2016 and thereafter he filed another application under Order VIII Rule 1 (3) of CPC which the Court has rejected vide order dated 14.12.2017 on the ground of delay in filing the application. Hence, the present petition before this Court.