GITANJALI ARORA Vs. PARITOSH CHANDIOK

JUDGEMENT

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

(2.) Allowed, subject to all just exceptions. Application is disposed of. CM(M) 422/2026, CM APPL. 12191/2026 & CM APPL. 12192/2026

(3.) The present petition has been filed by the petitioners under Article 227 of the Constitution of India, 1950, assailing the order dtd. 27/1/2026, passed by the learned Trial Court in Civ Suit 8195/16 (old no. 176/2013), whereby the application of the petitioner/defendant under Sec. 151 of the Code of Civil Procedure, 1908 ('CPC'), seeking recall of the order dtd. 24/12/2022, has been dismissed.