RANBIR KUMAR SINGHLA Vs. ESPAL AND COMPANY

JUDGEMENT

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

(2.) The present petition has been filed by the petitioner/defendant under Article 227 of the Constitution of India, 1950, assailing the order dtd. 4/9/2025, passed by the trial court in CS(COMM) No. 71/2025, whereby the application filed by the petitioner/defendant under Order VIII Rule 1 read with Sec. 148 of the Code of Civil Procedure, 1908 ('CPC'), has been dismissed.

(3.) Heard. Record perused.