PANKAJ OSWAL Vs. VIKAS PAHWA

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 9/2/2023 rendered by the learned Single Judge. Via the impugned judgement, the learned Single Judge has rejected the plaint instituted by the appellant.

(2.) The appellant instituted a defamation action against the respondent, who is a senior advocate, for the following utterances, allegedly made by him in proceedings held on 14/7/2022 before the Sessions Court, Patiala House Courts:

(3.) The statement is claimed to have been made in the proceedings carried on in criminal revision petition no. 554/2018. The appellant instituted the criminal revision proceedings to assail the order dtd. 13/8/2018 passed by the concerned Magistrate. Via the order dtd. 13/8/2018, the learned Magistrate had disposed of the appellant's application under Sec. 156(3) of the Code of Criminal Procedure, 1973 [hereafter referred to as "Cr.P.C."], which propelled the appellant to file the criminal revision proceedings.