SYNERGY TECHNOLOGIES Vs. ALVIUM LIFE SCIENCES

JUDGEMENT

(1.) Aggrieved against order dtd. 16/6/2023 passed by learned Senior Civil Judge, Kasauli, District Solan, H.P. in CMA No. 168/6 of 2023 in Civil Suit No. 35 of 2023, petitioner has invoked jurisdiction of this Court under Article 227 of the Constitution of India.

(2.) Original suit No. 35 of 2023 titled as M/s Alvium Life Sciences vs. The Senior Electrical Engineer and others is pending before learned Senior Civil Judge, Kasauli. The prayer made in the original suit is as under:-

(3.) Respondent No.1 herein/plaintiff has sought the above decree on the premise that it is a tenant of petitioner herein in respect of a premises situated at First Floor, Khasra No.329 and 335, Village Naryal, Parwanoo, Tehsil Kasauli, District Solan, H.P. The premises have been taken on rent for the purpose of running an office and a factory. Mr. Pulkit Abrol is the proprietor of petitioner herein, who works abroad. In the absence of Mr. Pulkit Abrol, his father Mr. Susheel Abrol caused hindrance in installation of electricity connection in the tenanted premises of respondent No.1/plaintiff.