MADHUSMITA BORA Vs. RAHUL BHATNAGAR & ORS

JUDGEMENT

(1.) This petition under Section 115 of the Code of Civil Procedure, 1908 (CPC) impugns the order [dated 3rd July, 2017 in CS No.55699/2016 of the Court of Additional District Judge (ADJ), Patiala House Courts, New Delhi] of grant to the respondents/defendants of unconditional leave to defend the suit filed by the petitioner/plaintiff under Order XXXVII of CPC.

(2.) Notice of the petition was ordered to be issued for 22nd September, 2017 and on the counsel for the respondents/defendants on that date seeking adjournment, the matter was posted to today for hearing.

(3.) Counsels have been heard.