ANNEX DIE CASTING Vs. SAMIR KUMAR PAL

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

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

(3.) This is a petition challenging the impugned order dtd. 4/3/2021 passed by the Ld. Principal District & Sessions Judge, South West District, Dwarka Courts, New Delhi (hereinafter "trial court" ) in CS No. 112/2019 titled Samir Kumar Pal v. Annex Die Casting vide which the written statement of the Petitioner/Defendant (hereinafter "Defendant" ) has been struck off the record by the trial court.