- (1.)1. This is an appeal against the order dated 25th February, 2008 passed in CS (OS) No. 277/2004 whereby the learned Single Judge has dismissed two applications of the Appellant, one under Order 39 Rule 4 read with section 151 CPC and other under Order 6 rule 16 read with Order 7 rule 11 cpc while disposing of other applications i. e. LA. No. 6058/07 (under Order 39 rule 1 and 2 CPC), LA. No. 6057/2007 (under Order 12 Rule 6 CPC), LA. No. 5382/2007 (under Order 6 Rule 17 CPC) and LA. No. 2192/2006 (under section 151 CPC ).
(2.)THE brief facts of the matter are that the owner of Chauhan Jewellers who are having their offices at Karol Bagh and South Extension were introduced to an Iraqi businessman by Respondent No. 3, Mr. Vijay Khanna.
(3.)THE said Chauhan Jewellers dealt with the said Iraqi as a result of which the cheque given by the said Iraqi national to the Chauhan Bros. bounced and there was a dispute between Chauhan Jewellers and their office and Respondent No. 3 i. e. Vijay Khanna.