BHARAT GHAI Vs. RAJU GROVER

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The Application stands disposed of.

(3.) The present Petition has been filed on behalf of the Petitioner under Article 227 of the Constitution of India seeking to impugn the order dtd. 16/4/2025 passed by the Presiding Officer, MACT-02, South West, Dwarka Court, New Delhi [hereinafter referred to as "Impugned Order"]. By the Impugned Order, the final arguments in the matter have been adjourned to the end of July, 2025.