CHANDAN YADAV Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) Petitioner is plaintiff before the learned Trial Court and is aggrieved by order dtd. 18/3/2024 passed by the learned Trial Court whereby he has been directed to comply with the direction contained in order dtd. 16/7/2022 failing which his suit would be deemed to be dismissed.

(2.) Learned counsel for respondent no. 1-BSES Rajdhani Power appears on advance notice and accepts notice.

(3.) Attention of this Court has been drawn towards the relevant portions of order dtd. 16/7/2022.