ANIL KUMAR AGGARWAL Vs. USHA GARG

JUDGEMENT

(1.) Point involved in the present petition is very short and precise.

(2.) It is second round of litigation.

(3.) Earlier also, the petitioner had filed a petition which was registered as CM(M) 680/2022. It was allowed vide order dtd. 3/4/2022 and by virtue of aforesaid order, learned Predecessor Bench had directed the petitioner (defendant Anil Kumar Agarwal) to file written statement within two weeks, subject to cost of Rs.15,000.00.