AMAN JINDAL Vs. DAYAL ENTERPRISES

JUDGEMENT

(1.) Heard Mr. B. Dutta, learned senior counsel appearing for the petitioners. Also heard Ms. P. Agarwal, learned counsel representing the respondents.

(2.) This is an application under Article 227 of the Constitution of India challenging the order dtd. 19/5/2023 passed by the learned Munsiff, Tinsukia in T.S. Case No.37/2015.

(3.) The factual matrix leading to this filing of Revision Petition lies within a very short campus. The question involved in this Revision Petition is as to whether after framing of issues, a counter-claim can be filed.