VIKRAMSINH RANJITSINH MORI Vs. DASHRATHSINH GHANSHYAMSINH CHUDASMA

JUDGEMENT

(1.) Heard Ms. Pragati Bansal, learned advocate appearing for Mr. Ravi Pahwa, learned advocate appearing for the petitioner and Mr. Manan Mehta, learned advocate appearing for Ms. Poonam Maheta, learned advocate appearing for the respondent no.1.

(2.) By way of present petition, the petitioner herein is aggrieved by the order passed below Exh-20 in Regular Civil Suit No. 142/2020 dtd. 20/9/2021 whereby the application below Exh-20 filed by the petitioner for opening the right to file the written statement came to be rejected. Being aggrieved by the said order passed below Exh-20, the petitioner has approached this Court seeking the following relief:

(3.) The Court below, while issuing Notice, the following order came to be passed on 18/11/2021: