NATHOO RAM JOLLY Vs. RAKHEE MARWAH

JUDGEMENT

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

(2.) The present petition has been filed by the petitioners/plaintiff under Article 227 of the Constitution of India, assailing the order dtd. 21/11/2023 passed by the learned Trial Court in CS No. 327/2022, whereby the application filed by the respondent/defendant under Order VIII Rule 1 of the Code of Civil Procedure, 1908 ( 'CPC ') seeking condonation of delay in filing the written statement has been allowed.

(3.) I have heard the learned counsel for the parties and perused the record.