NAVENDU AGRAWAL Vs. MRS VARTIKA GOYAL

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode. CM APPL. 7256/2026 (for exemptions)

(2.) Allowed, subject to all just exceptions. Application stands disposed of. CM(M) 264/2026& CM APPL. 7255/2026 (for Stay)

(3.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, 1950, assailing the order dtd. 17/10/2025, passed by the learned trial court in case bearing no. in CS SCJ 81/21, whereby the application of the petitioner for waiving of cost has been partly allowed and the cost has been reduced from Rs.1,500.00 to Rs.1,000.00.