MOHD MAHAMOOD Vs. HAFEEJ ABDUL SALEEM

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This Revision Petition is filed by the petitioner under Article 227 of the Constitution of India assailing the orders dt.13-07-2015 in I.A.No.196 of 2015 in O.S.No.264 of 2014 of the Senior Civil Judge, Shadnagar.

(3.) The said suit had initially been filed as O.S.No.249 of 2007 and had been renumbered on its transfer to the present Court as O.S.No.264 of 2014.