KANHAIYALAL PATNI Vs. AWANTIKA PUSTAK BHANDAR

JUDGEMENT

(1.) This revision petition under S.115 of the C.P.C. 1908 (for short 'the Code') is directed against the order dated 4-8-1989 passed by the 3rd Addl. Judge to the District Judge Indore in the summary suit No.113-B/68.

(2.) Circumstances giving rise to the revision petition are these. The petitioner has instituted the said summary suit under O.37 R.2 of the Code against the non-applicants.

(3.) After the N.As. put in appearance the petitioner served on them summons for judgment as provided under sub-r. (4) of R.3 of O.37. The N.As. within the time of ten days filed their written submission praying for leave to defend.