RAJESHWAR NATH KAUL Vs. JAGBIR SINGH

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the order dtd. 10/8/2023 passed by ASCJ/JSCC/GJ, Saket Courts, New Delhi ('Trial Court') in CS SCJ 213/2021, Rajeshwar Nath Kaul v. Jagbir Singh, allowing an application filed by the Respondent under Order VIII Rule 1 of the Code of Civil Procedure, 1908 ('CPC') and permitting the written statement of the Respondent to be taken on record.

(2.) The learned counsel for the Petitioner states that he is aggrieved by the laxity shown by the Respondent in conducting the matter so far before the Trial Court and he states that he apprehends that in view of the indulgence shown to the Respondent he will continue to further delay the trial proceedings.

(3.) This Court has heard the learned counsel and perused the record.