SADRUDDIN Vs. QUTABIDIN

JUDGEMENT

(1.) Exemption is allowed, subject to all just exceptions CM APPL. 3349/2023 (for exemption)

(2.) Application stands disposed of.

(3.) Petitioner challenges the order dtd. 19/1/2023, whereby the learned Trial court has adjourned the matter for hearing the arguments on application under Order 39 Rules 1 and 2 of the CPC, 1908 for 2/3/2023. CM(M) 100/2023 & CM APPL. 3350/2023 (for stay)