BIKRAMJEET SINGH Vs. RAMESH KUMAR

JUDGEMENT

(1.) THIS order will dispose of Civil Revision Petition Nos. 2813 and 2829 of 2002 as common question of law is involved in both these petitions. However, for the purposes of this order, facts are being taken from C.R. No. 2929 of 2002.

(2.) THIS revision petition filed under Section 115 of the Code of Civil Procedure, 1908 (for brevity the Code) is directed against the order dated 1.3.2002 passed by the Additional Civil Judge (Senior Division), Khanna directing the defendant-petitioner to furnish bank guarantee and one surety to the tune of Rs. 2,00,000/- each and payment of Rs. 2,000/- as costs on or before the next date of hearing in a suit which was filed under Order 37 Rule 3 of the Code.

(3.) I have heard Shri G.S. Punia, learned counsel for the defendant-petitioner who has argued that the revision petition would be competent under the amended provisions of Section 115 of the Code because it would amount to disposing of other proceedings within the meaning of expression used in the newly added proviso and, therefore, the revision petition would be competent.