ANSUIYA EDUCATIONAL SOCIETY Vs. MEGHA

JUDGEMENT

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

(2.) This is a petition filed on behalf of the petitioner under Article 227 of the Constitution of India, 1950 assailing the order dtd. 11/7/2024 passed by the trial court in CS bearing no. 636/2019, whereby the evidence of the petitioner/plaintiff has been closed.

(3.) I have heard the learned counsel for the parties.