SH RAJEEV SHUKLA Vs. SH GOPAL KRISHNA SHUKLA

JUDGEMENT

(1.) Petition filed under Article 227 of the Constitution of India impugns the orders dtd. 21/7/2022 and 1/7/2023 in CS 1831/2019 titled "Gopal Krishna Shukla Vs. Rajeev Shukla" passed by the learned trial court.

(2.) Petitioner is the son of the respondent and is defendant in the Suit for Permanent & Mandatory Injunction and Recovery of Damages filed by the respondent against him.

(3.) Summons for Settlement of Issues were sent to the petitioner on 4/12/2019, returnable for 29/1/2020.