HARISH UPPAL Vs. J N UPPAL

JUDGEMENT

(1.) The appellant (defendant in the suit) appearing in person has preferred this appeal against order of the learned Single Judge in IA 7126195 in Suit No. 528194. The learned Single Judge accepted the prayer of the appellant, in view of Provisions of Order 32-A of the Code of Civil Procedure, and ordered that proceedings in the suit, as and when they are taken up, could be held in camera. However, the learned Single Judge dismissed the other prayer of the appellant seeking to restrain the publication of the order passed in another IA 3625195 in open Court. He held that the orders in IA 3625195 could be pronounced in open Court and be released to the registry. The appellant bos filed this appeal against latter part of the order in IA 7126195 as stated above.

(2.) The appellant is the 1st defendant in the suit filed by the 1st respondent for partition. The appellant filed his written statement. On the ground that there were scandalous and unbecoming allegations in the said written statement filed by the appellant. the plaintiff (respondent) filed application IA 3625195 under Order 6 Rule 16 Civil Procedure Code for striking off those allegations. The appellant-defendant filed his reply in that IA and arguments were heard and Judgment reserved.

(3.) At that stage the present application IA 7126195 was filed contending that the order in IA 3625195 should not be pronounced open Court nor published in the registry because of Order 32-A, Rule 2.