NIHARIKA WAHAL Vs. GEETA WAHAL

JUDGEMENT

(1.) Cm(M) 1551/2019 & CM APPL.23740/2020 (filed on behalf of petitioner seeking directions)

(2.) By this application, petitioner seeks stay of the Trial Court proceedings.

(3.) Learned counsel for the petitioner submits that written statement of the petitioner could not be filed in time because of the incorrect advice given by the previous counsel and accordingly, the right to file the written statement was closed and the defence was struck off by the impugned order dated 25.07.2019.