NARESH KUMAR GARG Vs. BTW INDIA PVT LTD

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 13/10/2023 passed by the ADJ-04, North West District, Rohini Courts, Delhi ('Trial Court') in civil suit bearing CS DJ No. 577269/2016, titled as "BTW India Pvt. Ltd. v. Naresh Kumar Garg', whereby the Trial Court closed the Petitioner i.e., the defendant"s, right to lead evidence in exercise of its jurisdiction under Order XVII of Code of Civil Procedure, 1908 ('CPC").

(2.) The Petitioner is the defendant and the Respondent is the plaintiff in the civil suit filed seeking recovery of Rs.22,74,385.00 along with pendente lite and future interests.

(3.) Learned counsel for the Petitioner i.e., defendant states that the defendant be put to costs and he undertakes to the Court that defendant's witness shall remain present before the Trial Court on 20/12/2023 for his examination and cross-examination.