PRATAP SINGH AND ORS Vs. RAMJAS FOUNDATION

JUDGEMENT

(1.) Cm No.25502/2017 (for exemption)

(2.) The application is disposed of.

(3.) This petition under Article 227 of the Constitution of India impugns the order (dated 11th May, 2017 in Case No.95639/2016 of the Court of Civil Judge, Central District, Tis Hazari Courts, Delhi), deciding against the petitioners/defendants a preliminary issue framed in the suit filed by the respondent/plaintiff against the petitioners/defendants.