HENRY ROCQUE Vs. VINCENT ROCQUE

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard Learned counsel for rival parties.

(3.) By this writ petition, the petitioner (original defendant) has challenged impugned order dated 07/11/2019, passed by the Court below, whereby application at Exhibit-9 filed by the respondent (original plaintiff), was allowed.