MEENU Vs. ASHISH KUMAR

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.CM(M) 2803/2024

(3.) The Petition under Article 227 of the Constitution of India, has been filed on behalf of the petitioner, against the impugned Order dtd. 5/6/2024 vide which the learned District Judge (Commercial)-03, Tis Hazari Court, Delhi, has directed the summons of the Suit, be issued to the proposed respondents.