DEEPAK ARORA Vs. RASHMI @ HIMASHI GOEL

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 12/2/2020 passed by the Additional District Judge-03 (West) Tis Hazari Courts, Delhi (Trial Court) in CIV. DJ NO. 610178/2016, whereby the application filed on behalf of the petitioner (hereinafter 'defendant') under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC), has been dismissed.

(2.) The counsels for both sides have been heard on 23/11/2021 and 3/12/2021 and both the counsels have filed brief written submissions along with judgments in support.

(3.) Brief facts relevant for deciding the present petition are set out hereinafter: