HIMANGNI ENTERPRISES Vs. KAMALJEET SINGH AHLUWALIA

JUDGEMENT

(1.) Cm APPL. 31004/2018 (exemption)

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner assails the impugned order dated 19.07.2018 of the learned Additional District Judge-07, South East District, Saket Courts, New Delhi in case titled as Kamaljeet Singh Ahluwalia Vs. M/s. Himangi Enterprises in the Suit No. 208176/16, vide application under Order VI Rule 17 r/w Section 151 CPC filed on behalf of the defendant to the said suit i.e. M/s. Himangi Enterprises was disallowed vide which application the defendant sought to incorporate : -