SURAJ PRAKASH ARORA Vs. ROSHANARA CLUB LTD.

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present appeal has been filed by the Appellants under Sec. 96 of the Code of Civil Procedure, 1908 read with Sec. 10 of the Delhi High Court Act, 1966 challenging the impugned judgement dtd. 15/4/2025 passed by the ld. Single Judge of this Court in CS(OS) 210/2025 titled as Suraj Prakash Arora & Ors. vs. Roshanara Club Limited & Ors.