KAVITA TUSHIR Vs. PUSHPRAJ DALAL

JUDGEMENT

(1.) Allowed, subject to just all exceptions.

(2.) The application is disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 21/8/2021 passed by the Additional District Judge - 03 (South), Saket, New Delhi (Trial Court) in Civil Suit bearing CS No. 194/2020, whereby the application filed on behalf of the petitioner/defendant under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) has been dismissed.