K.P.R. NAIR Vs. JYOTIKA OGUZ

JUDGEMENT

(1.) The present revision petition has been filed challenging the order dtd. 20/7/2022 whereby application filed by the petitioner under order 22 Rule 4 CPC being filed by the petitioner has been dismissed by the learned trial court inter alia holding as under:

(2.) Learned senior counsel for the petitioner has submitted that the learned trial court has fallen into a grave error by dismissing the revision petition predominantly on two grounds:

(3.) Sh.Sanjeev Sindhwani, learned senior counsel for the respondent has opposed the petitions on the following grounds: