MANINDER SINGH Vs. SWAROOP SINGH

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner impugns order dated 29.02.2020, whereby, the Trial Court has directed that since the affidavit of admission/denial was not filed within 120 days, the documents filed by the plaintiff are deemed to have been admitted.

(3.) Learned counsel for the petitioner/defendant submits that there is some confusion in the order because, on the one hand, the Court records that the documents filed by the plaintiff are deemed to be admitted, yet the Court has fixed the matter for the parties to appear in person for admission/denial of documents and for the statements under Order 10 CPC.