MASHOOQ AHMAD LONE Vs. MOHAMMAD SALEEM GANAI

JUDGEMENT

(1.) Learned Principal District Judge, Anantnag has granted conditional leave in favour of the petitioner herein on his appearance before the learned trial court after the institution of the suit in terms of Order 37 of CPC, whereby recovery of Rs.30,20,000.00 was sought from the defendant (petitioner herein), while it is being pleaded that the defendantpetitioner herein had issued three cheques in favour of the respondent. Learned District Judge has taken note of the pleadings of the parties and referred certain judgments of the Hon'ble Supreme Court and High Courts in his order, impugned herein.

(2.) The petitioner herein had submitted the application for grant of leave on his appearance before the learned trial court while pleading that;

(3.) Objections to this application were filed by the other side, refuting all the grounds taken in the said application.