DSGMC Vs. JAGMOGAN SINGH.

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 14/2/2020 passed by the Court of Additional District Judge-06, South East District, Saket Courts, New Delhi, whereby the application under Order XXII Rule 4 of the Code of Civil Procedure, 1908, (CPC), filed on behalf of the respondent no.1 who was the plaintiff before the Trial Court ('plaintiff'), has been allowed.

(2.) Notice was issued in this petition on 14/1/2021, and thereafter reply has been filed on behalf of the plaintiff.

(3.) Brief facts pleaded in the present case are set out below:-