JAI BADRI VISHAL GRAPHICS Vs. MONOTECH SYSTEMS LTD

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) Petitioner/plaintiff takes exception to order dated 14/11/2013 passed in Civil Suit No.15A/2011 whereby the trial Court has rejected the application under Order 12 Rule 6 CPC filed by the petitioner for final decision on the basis of the pleadings, on the findings that since the proceedings of the civil suit are stayed under Section 10 CPC, the application cannot be considered. The precise reasons given by the trial Court are as follows : HINDI MATTER

(3.) Rule 6 of Order 12 CPC provides that :