TEERTHANKAR MAHAVEER UNIVERSITY Vs. HARMEET SINGH

JUDGEMENT

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

(2.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, 1950 assailing the order dtd. 15/7/2025 passed by the learned Trial Court in Civil Suit No. 490/2021, whereby the evidence of the petitioner/defendant has been closed.

(3.) Learned counsel for the respondents appears on advance notice and accepts notice.