RAJNISH GUPTA Vs. MUKESH GARG

JUDGEMENT

(1.) I.A. No. 3026/2022 (of the defendant u/O-XVIII R-1 of the CPC) The present application has been filed on behalf of the applicant/defendant under Order XVIII Rule 1 of the Code of Civil Procedure, 1908 (CPC) seeking a direction that the non-applicants/plaintiffs be directed to lead the evidence in terms of Order XVIII Rule 1 of the CPC.

(2.) Issue notice.

(3.) Notice is accepted by the counsel appearing on behalf of the non-applicants/plaintiffs, on advance notice. He further submits that he does not wish to file a reply to the said application and has argued the matter straightway.