JITENDAR KUMAR SHARMA Vs. ANITA ANAND

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode. CM APPL. 6327/2026 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. CM(M) 233/2026 & CM APPL. 6326/2026 (for stay)

(3.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, 1950 read with Sec. 151 of the Code of Civil Procedure, 1908 assailing the order dtd. 20/4/2024, passed by the learned Trial Court in CS SCJ No. 1099/2020, whereby the leave to defend was granted to the petitioner/defendant, subject to deposit of 50% of the suit amount as security in the favour of the plaintiff.