CHANDAN BHATIA Vs. SATISH SINGHAL

JUDGEMENT

(1.) The petitioner is defending a suit for recovery of possession, arrears of rent, injunction etc.

(2.) The challenge in the present petition is to order dtd. 25/2/2025 whereby application moved by the defendant (petitioner herein) under Sec. 151 CPC, seeking recall of order dtd. 23/10/2024 whereby his defense was struck off, has been dismissed.

(3.) The abovesaid order is composite in nature as by virtue of the same order, one another application moved by defendant under Order I Rule 10 CPC has also been dismissed.