SYED ASKARI HADI Vs. FAIZ MURTAZA ALI

JUDGEMENT

(1.) This I.A. has been filed on behalf of defendant-Faiz Murtaza Ali for modification of the order dated 15.7.2011 to the extent that the order imposing cost of Rs. 10,000/- may be recalled. Order dated 6th January, 2012 may be referred under which similar prayer was rejected. However, three weeks' time was granted, as prayed, for deposit of such cost. Again this I.A. has been filed.

(2.) From the orders passed in this case including the order dated 15.7.2011, it will appear that defendant is abusing the process of law by filing frivolous applications and other cases only with a view to delay and drag the disposal of this suit.

(3.) The defendant is directed to deposit the said cost of Rs. 10,000/- (Ten thousand only) with an additional cost of Rs. 5,000/- (Five thousand only) within three weeks from today, failing Which the defendant-Faiz Murtaza Ali will appear in person on the next date for passing appropriate orders.