KAZI BASHIR RAHAMAN Vs. RAMINDER SINGH

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the orders dtd. 24/11/2022 and 9/2/2023 passed by the Civil Judge-01, West District, Tis Hazari Courts, Delhi ('Trial Court') in CS SCJ No. 438/2021, titled as 'J.K. Polymers v. Star Hwai'.

(2.) Learned counsel for the Petitioner states that she is aggrieved by the impugned orders since the Trial Court has allowed the Respondent i.e., plaintiff's application under Order VI Rule 17 of CPC without granting an opportunity to the Petitioner i.e., the defendant, to file his reply to the said application. She states that the defendant has substantive objections to the proposed application.

(3.) In reply, learned counsel for the Respondent states that he relies upon the contents of the application dtd. 23/11/2022 filed under Order 6 Rule 17 CPC. He states that there is no error in the impugned orders and he disputes the submissions of the Petitioner i.e., the defendant.