RENU SINGH Vs. RAJIV RASTOGI & ANR

JUDGEMENT

(1.) Cm No.47109/2018 (exemption)

(2.) The application is disposed of.

(3.) The impugned order dated 15.10.2018 passed by the Court of learned Additional District Judge-03, South District, Saket, New Delhi ("ADJ") in Civil Suit bearing No. 7973/2016 is the subject matter of challenge in this petition filed under Article 227 of the Constitution of India.