RITU KUMAR Vs. TARUN CHANDER MALIK

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the order dtd. 5/9/2023 passed by the court of the Additional District Judge-01, Patiala House Courts, New Delhi (hereinafter "ADJ") in CS No.442/2014 in the suit titled as "Tarun Chander Malik vs Ritu Kumar". The petitioner is the defendant no.1, the respondent no.1 is the plaintiff and respondent no. 2 is the defendant no. 2 before the learned ADJ in the aforementioned suit.

(2.) The petitioner is aggrieved that vide the impugned order dtd. 5/9/2023, the learned ADJ has suo moto deleted issues no.4, 5 and 7 which were originally framed by the learned trial court vide order dtd. 14/5/2015. The deleted issues are as follows:

(3.) The petitioner is further aggrieved as his application dtd. 31/5/2023 under Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter "CPC"), to recall the plaintiff/respondent no.1 for crossexamination qua the new documents produced on the direction of the court by the respondent no. 1, was disallowed.