PUSHPA JAIN Vs. RAMESH KUMAR JAIN

JUDGEMENT

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

(2.) The present petition has been filed by the petitioners under Article 227 of Constitution of India, 1950, assailing the order dtd. 24/7/2025 passed by the learned Trial Court in CIV DJ No. 9435/2016, whereby the evidence of the petitioner/defendant has been closed.

(3.) I have heard the learned Counsel for the petitioner and perused the record.