SIDDHANTH MENDIRATTA Vs. MADHU CHAWLA

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 impugned order dtd. 1/12/2025, passed by learned trial court in case bearing No. CS DJ ADJ 803/2019, whereby an application filed on behalf of the petitioner/defendant under Order XVIII Rule 17 read with Sec. 151 of the Code of Civil Procedure, 1908 for recalling DW-4 namely Sh. Madan Lal Gupta has been dismissed.

(3.) Heard. Record perused.