GOLDY KAUR Vs. NEHA

JUDGEMENT

(1.) Cm No.27165/2017 and 27167/2017 (both for exemptions)

(2.) The applications are disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order [dated 23rd March, 2017 in MCA No.45210/2016 of the Court of Additional District Judge (ADJ), West District, Tis Hazari Courts, Delhi] of dismissal of the appeal filed by the petitioner against the order dated 7th October, 2016 in Execution No.61859/2016 of the Court of Civil Judge, West District III, Tis Hazari Courts, Delhi of dismissal of the application of the petitioner under sections 6 and 151 of the CPC.