BHIM SAIN ARORA Vs. RAM KALI GUPTA

JUDGEMENT

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

(2.) Petitioner impugns order dated 23.12.2019 whereby the right of the petitioner to file written statement has been closed and the application under Order VIII Rule 1 CPC dismissed.

(3.) Respondent had filed the subject Suit for recovery contending that he had given a friendly loan to the petitioner through banking transactions and since the loan was not repaid subject Suit was filed.