ASHOK KUMAR Vs. AJAY SINGH

JUDGEMENT

(1.) IT is an admitted fact that when suit was matured for arguments, petitioner moved an application, to consolidate this suit with another suit, which was also matured for arguments. Trial Court, while dismissing his application, has noticed that at every stage, petitioner has made an attempt to delay the proceedings. In that regard, Court has referred to many applications moved by him. Opinion expressed by the Court below is justified. In view of the fact that the present application has been moved only when both the suits were fixed at the stage of arguments and not prior thereto, no case is made out for interference.