SUNITA JAIN Vs. MINAKSHI RATHI

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 10/8/2023 passed by the ADJ-01, Karkardooma Courts, Delhi ('Trial Court') in civil suit no. 113/2022, titled as 'Minakshi Rathi v. Sunita Jain and Ors.', whereby the right of the defendants to file the written statement has been closed.

(2.) The Petitioner nos. 1 and 2 are defendant nos. 1 and 2 respectively, the Respondent no.1 is the plaintiff and Respondent no.2 is defendant no.3 in the civil suit. The civil suit has been filed by the plaintiff seeking declaration, possession, recovery of damages and permanent and mandatory injunction with respect to property bearing no. 109/3/1-B, Plot No. 124, Khasra No. 960/291-293, Khara No. 63/71 situated at East Azad Nagar, Village Ghondli, Shahdara, Delhi ('suit property').

(3.) Learned counsel for the defendant nos. 1 and 2 states that as far as defendant no.1 is concerned, since, the date of service through publication is 13/6/2023; no undue delay has been caused.