AJAY AGARWAL Vs. INTEGRATED FINANCE COMPANY LTD

JUDGEMENT

(1.) Mr. A. Venkatesh, learned Senior Counsel represents Mr. M.S. Farhan, learned counsel for the petitioner.

(2.) With the consent of the parties, the matter is heard finally.

(3.) In this Civil Revision Petition preferred under Article 227 of the Constitution of India, the petitioner has assailed the validity of the order dtd. 10/3/2023 passed by the learned Judge of Principal Special Court in the Cadre of District Judge For Trial and Disposal of Commercial Disputes at Hyderabad (for short 'the Commercial Court') by which the application namely, C.E.A.No.91 of 2022 in C.E.P.No.47 of 2017, seeking leave to file surrejoinder has been dismissed.