HARI SINGH Vs. SUPERHOUSE LTD

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed challenging the order dtd. 10/11/2020, passed by the Court of District and Sessions Judge, Saket Courts, by which the leave to defend application filed by the Respondent/Defendant (hereinafter "Defendant") has been allowed unconditionally and permission has been granted to the Defendant to file the written statement.