SANJEEV BHARTI Vs. M/S. OFFSHORE A

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 16.08.2016 (Annexure P-4), passed by the learned trial Court, directing the defendant to furnish surety of 50% of the total amount, while granting him leave to defend, defendant has approached this Court by way of present civil revision petition under Article 227 of the Constitution of India, for setting aside the impugned order.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.