HARJEET SINGH Vs. ANSAL PLAZA OWNERS WELFARE ASSOCIATION

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) The appellants have preferred the present appeal under Order XLIII Rule 1(r) read with Sec. 151 of the Code of Civil Procedure, 1908 ['CPC'], thereby assailing the impugned order dtd. 17/4/2025 passed by learned District Judge-06, South-East, Saket Courts, Delhi ['Trial Court'], in a pending suit, instituted at the behest of the respondent No.1/plaintiff-Association.