PRATAP KUMAR Vs. NILESH O JAIN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and also the learned counsel for the respondents.

(2.) IN this writ petition filed under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the Order dated 18.10.2012, passed by the Trial Court in O.S. No.682/2010 on I.As. under Section 151 and Order 16 Rule 1 R/W Section 151 of CPC.

(3.) AGGRIEVED by that, the petitioner has filed the writ petition.