RAJEEV FUTELA Vs. GURCHARAN KUMAR

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India, impugns the order dtd. 13/3/2023 passed by the Civil Judge-01, Central District, Tis Hazari Courts, New Delhi ("Trial Court') in CS SCJ 2170/2021, dismissing the Petitioner's application filed under Order IX Rule 7 Code of Civil Procedure, 1908 ("CPC').

(2.) The Petitioner herein is the defendant and the Respondent is the plaintiff in the civil suit.

(3.) The learned counsel for the Petitioner has placed on record the orders passed by the Trial Court and the orders passed by the Appellate Court under cover of an index dtd. 1/8/2023, the same are taken on record.