MODERN CONSTRUCTION CO. Vs. HITECH ENTERPRISES

JUDGEMENT

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

(2.) The present petition has been filed under Article 227 of the Constitution of India, assailing the impugned orders dtd. 13/2/2026 and 13/1/2026, passed by the learned Trial Court in EX. (COMM) No. 147/2025.

(3.) Learned Counsel for the respondent appears on advance notice and accepts notice.