Arun Bhansali, J. - (1.) This Writ Petition has been filed by the petitioner aggrieved against the Order dated 20.4.2015 passed by the Trial Court, whereby, the application filed by the petitioner under Order I Rule 10 C.P.C. has been rejected.
(2.) The respondent-plaintiff filed a suit for eviction from the shop and mesne profits against the petitioner.
(3.) A written statement was filed by the petitioner disputing the averments made by the petitioner.;