LAWS(DLH)-2018-10-463

VIPIN BHARDWAJ Vs. ASHOK BHALLA

Decided On October 30, 2018
VIPIN BHARDWAJ Appellant
V/S
Ashok Bhalla Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) For the reasons stated in the application the delay of 13 days in re-filing the petition is condoned. The application is disposed of. CM(M) 363/2018 & CM No. 12627/2018 (for stay)

(3.) The order dated 20.12.2017 passed by the Court of learned Additional District Judge, West District, Tis Hazari Courts, Delhi ('ADJ'), dismissing the appeal of the petitioner/appellant/defendant against the order dated 13.10.2016 in MCA No. 45216/2016 declining his application under Order IX Rule 13 of the Code of Civil Procedure, 1908 ('CPC'), is the subject matter of challenge in this petition filed under Article 227 of the Constitution of India.