VINOD KUMAR KEDIA Vs. J. N. AGENCY

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel appearing for the petitioner. Also heard Mr. K.N. Choudhury, learned senior counsel representing the respondents.

(2.) This is an application under Article 227 of the Constitution of India challenging the order dtd. 7/11/2022 passed by the learned Civil Judge , Tinsukia in Misc.(J) Case No.81/2022 arising out of Title Suit No.52/2019.

(3.) The short question that arises in this revision petition is as to whether after framing of issues, a counter-claim can be accepted by a civil court.