BALMUKUND SINGHAL Vs. BIHARILAL

JUDGEMENT

(1.) HEARD. Record perused. The order passed by the District Judge, Gwalior dated 10-12-1998 is also perused.

(2.) PETITIONER contended that the court-below is proceeding in the matter hurriedly and the application filed by him has been rejected. His contention is that he would not get fair trial, as according to him, most of the applications filed by him have been rejected without any reason.

(3.) THIS contention has no force. The applicant had filed an application for amendment on 1-2-1999, which was allowed by the court-below and the non-applicant against that preferred a revision, which has been dealt with separately. It is therefore not correct that all the applications have been rejected.