HAKAM SINGH Vs. AMARJODH SINGH

JUDGEMENT

(1.) The matter has been taken up through video conferencing in the light of COVID-19 pandemic. CM-869-CII-2022

(2.) The present application has been filed for placing on record application under Order 6 Rule 17 CPC and reply, as Annexure P-4 and P-5.

(3.) In view of the averments made in the application, the same is allowed, subject to just exceptions. Annexures P-4 and P-5 are taken on record. CR-1275-2020