SHYAM SUNDER Vs. SHIKHA ARORA

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) Advance copy of this petition has been served. None appears for the Respondents. A very short issue has been raised.

(3.) The present petition has been filed challenging the order dated 28th January, 2020 by which the ld. Senior Civil Judge dismissed the application under Order VII Rule 11 CPC filed by the Respondent No.1/Defendant No.1, and granted 30 days' time for filing the written statement. The operative portion of the impugned order reads as under: