SWEETY INFRASTRUCTURE PVT. LTD. Vs. ARUN GOGOI

JUDGEMENT

(1.) Heard Mr. I Chowdhury, learned counsel for the petitioners. Also heard Mr. P.C. Dey, learned counsel for the sole respondent.

(2.) By filing this application under Section 115 of the Code of Civil Procedure and under Article 227 of the Constitution of India, the petitioners have challenged the impugned order dated 09.12015 passed by the learned Civil Judge No. 3, Guwahati in Misc.(J) Case No. 65/2014, arising in connection with T.S. No. 223/201

(3.) In order to appreciate the issues involved in this revision, it is necessary to state a summary of the case of the parties before the learned trial court :