MAMTA KAPOOR Vs. VINOD KUMAR RAI

JUDGEMENT

(1.) The instant application under Article 227 of the Constitution of India has been preferred by Mamta Kapoor and Anurag Kumar Gupta (hereinafter referred to as 'the Petitioners') against the order dated January 17, 2023 passed by the Presiding Officer, Commercial Court, Varanasi in Misc. (Civil) Suit No. 375/2022. FACTS

(2.) I have laid down the factual matrix of the instant lis below:

(3.) Shri Ujjawal Satsangi, learned counsel appearing for the Petitioners has made the following submissions before this Court: