SUSHILA SOMANI Vs. KIRAN SOMANY

JUDGEMENT

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

(2.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, 1950 assailing the order dtd. 13/8/2018 passed by the learned trial court in Civil Suit No. 98/17, whereby the evidence of the petitioner/defendant has been closed.

(3.) Nobody has appeared on behalf of the respondents.