NARESH KUMAR AND ANOTHER Vs. PRAKASH CHAND AND 2 OTHERS
LAWS(ALL)-2017-4-294
HIGH COURT OF ALLAHABAD
Decided on April 24,2017

Naresh Kumar And Another Appellant
VERSUS
Prakash Chand And 2 Others Respondents

JUDGEMENT

MANOJ MISRA,J. - (1.) Heard Sri H.R. Mishra, learned Senior Counsel, assisted by Sri Abhishek Misra, for the plaintiff-petitioner; and Sri P.K. Jain, learned Senior Counsel, assisted by Sri H.P. Mishra, for the defendant-respondent.
(2.) The present petition has been filed against the orders dated 06.01.2017 and 23.12.2016 passed by the District Judge, Gorakhpur in Civil Revision No.5 of 2017 and Civil Judge (Senior Division)/F.T.C., Gorakhpur in Original Suit No.946 of 2013 respectively.
(3.) By order dated 23.12.2016 the application of the plaintiff-petitioner to reject the counter-claim under Order 7, Rule 11 CPC was rejected and by order dated 06.01.2017 the District Judge, Gorakhpur dismissed the Civil Revision No.5 of 2017 as not maintainable by placing reliance on a decision of this Court.;


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