RAVINDER DUTTA Vs. PARVINDER DUTTA

JUDGEMENT

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

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

(3.) The present petition has been filed under Article 227 of the Constitution of India, assailing the order dtd. 4/12/2025 passed by the learned Trial Court in Civil DJ No. 132/2016, whereby the application filed by the petitioner/defendant Nos. 1, 4 and 5 under Order XIV Rule 5 read with Sec. 151 of the Code of Civil Procedure, 1908, has been dismissed.