RAJNI BEDI Vs. DESH RAJ CHOPRA AND ANR

JUDGEMENT

(1.) C.M No. 39007/2017 (for exemption)

(2.) Application stands disposed of. C.R.P.No. 233/2017 & CM No.39006/2017 (for stay)

(3.) This revision petition under Section 115 of the CPC impugns the order [dated 19th August, 2017 in CS No.1124/2016 of the court of Additional District Judge (Shahdara), Karkardooma Court, Delhi] deciding a preliminary issue framed in the suit in favour of the respondent no.1/plaintiff and against the petitioner/defendant no.2.