BHIM SINGH Vs. SURAJ BHAN TANWAR

JUDGEMENT

(1.) Cm APPL. 17030/2018 (exemption)

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner assails the impugned order dated 17.01.2018 of the learned Trial Court in Suit No. 141/16 (New No. 20/17) of the Court of ARC/ACJ/CCJ, Patiala House Courts, New Delhi whereby an application under Order 7 Rule 11 of the CPC filed by the applicant / petitioner herein arrayed as the defendant to the said Suit was declined.