MOHAMMED SALEEM Vs. PRAMOD DEEPAK SHARMA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner- defendant challenging the order dtd. 31/10/2018, whereby, the Court below has allowed the application filed under Order 7 Rule 14 (3) CPC filed by the respondent-plaintiff.

(2.) Learned counsel for the petitioner-defendant submitted that after filing of the suit, the respondent-plaintiff had filed an application under Order 7 Rule 14 (3) CPC in the year 2013 and same application was allowed on 26/9/2013.

(3.) Learned counsel for the petitioner-defendant submitted that respondent-plaintiff again filed an application under Order 7 Rule 14 CPC and same was allowed on 21/4/2016.