RAVINDER SINGH Vs. POWER HOUSE SPORTS INTERNATIONAL

JUDGEMENT

(1.) THE present revision petition has been filed against the order dated 11.9.2006 passed by the learned Civil Judge ( Jr. Divn.), Gurgaon directing the petitioner herein to file the list of articles belonging to him along with the bills/vouchers said to be lying in the shop, which stands locked. This order has been passed in exercise of inherent powers of the learned court and both the parties have claimed that the shop was in possession of them and articles lying in the shop belong to the respective parties. THE respondent party has already filed the list of articles along with vouchers said to be lying in the shop. THEre is no error in exercise of jurisdiction by the learned lower Court which may call for interference by this Court under Article 227 of the Constitution of India. Dismissed.