MEENAKSHI GUPTA Vs. POOJA ARORA

JUDGEMENT

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

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed by the petitioner under Article 227 of Constitution of India, assailing the orders dtd. 17/12/2025 and 24/12/2025 passed by the learned Trial Court in Civ DJ No. 1032/2022. Vide order dtd. 17/12/2025, the application of the petitioner under Order XXVI Rule 9 read with Sec. 151 of the Code of Civil Procedure, 1908 has been dismissed and vide order dtd. 24/12/2025, the evidence of the petitioner/plaintiff has been closed.