KULBIR SAHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for both sides. With consent of learned Counsel, this petition is being disposed of.

(2.) This petition, under Article 227 of the Constitution of India, assails an order dtd. 7/4/2022, passed by the learned Additional District Judge (the learned ADJ) disposing of an application filed by the petitioner (as the appellant before the learned ADJ) under Sec. 157 of the Code of Civil Procedure, 1908 (CPC).

(3.) As learned Counsel for both sides are agreeable to this matter being remanded to the learned ADJ to return a proper finding on the prayer in the petitioner's application, no detailed allusion to facts is necessary. A brief recital would suffice.