INDRAPRASTHA WORLD SCHOOL Vs. CHITRA SRIVASTAVA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant seeks setting aside of orders dated 11.11.2021, 27.11.2021, 29.11.2021 and 06.12.2021.

(3.) Learned counsel for the appellant submits that though the application of the appellant under Order 39 Rule 1 and 2 has not been decided as yet but several observations have been made by the Court in the above orders which in effect decide the application. He further submits that despite respondent having been served repeatedly Court has issued fresh notice.