Bakshish Kaur, J. - (1.) C.M. No. 1093 CII of 2001 is allowed Annexures P -l to P -3 are allowed to be taken on record.
(2.) The plaintiffs M/s. Chaman Lal Kamlesh Kumar are commission agents and deal in the commission agency business of grains. The defendants have been availing the financial assistance from the plaintiffs. According to the plaintiff, the amount of Rs. 4,80,000/ - is payable by the defendants, therefore suit No. 40/99 dated 28.2.1999 for recovery of this amount has been filed in the Court of Addl. Civil Judge (Sr. Division), Guhta.
(3.) The present suit has been filed by the defendants for recovery of Rs. 3,61,244.93 against the plaintiffs of aforesaid suit No. 40/99. Therefore, an application under Sec. 10 of the Code of Civil Procedure (in short 'the Code') has been filed by M/s Chaman Lal Kamlesh Kumar -defendants (hereinafter referred to as 'the defendants') for staying the proceedings of the present suit filed by Kamail Singh. The application has been allowed by the learned Addl. Civil Judge (Sr. Division), Guhla vide the impugned order which has been challenged in this revision petition.;