ANITA GOYAL Vs. VARUN BATTA

JUDGEMENT

(1.) This petition impugns the order dtd. 9/10/2023 passed by the District Judge, North-West District, Rohini Courts, Delhi ('Trial Court') in CS (Comm.) No. 82 of 2020 titled as 'Varun Bhatia v. Anita Goyal and Anr.' ('commercial suit"), wherein an application filed by the Petitioners herein under Order IX Rule 7 of the Code of Civil Procedure, 1908. ('CPC') was dismissed.

(2.) The Petitioners herein are the defendants and the Respondent herein is the Plaintiff in the said commercial suit.

(3.) The commercial suit has been filed by the Respondent herein seeking recovery of an amount of Rs.32,25,000.00 (Rupees Thirty-Two Lakhs Twenty Five Thousand only), against the Petitioners herein.