ATUL GOEL Vs. VAIBHAV JAIN

JUDGEMENT

(1.) Case heard by video conferencing.

(2.) By these petition, the petitioner seeks setting aside of the impugned order dtd. 11/2/2021 (Annexure P-3), passed by the learned appellate court in CRA no.342 of 2019, as also the impugned order of even date passed by the same court in CRA no.340 of 2019.

(3.) Notice of motion having been issued by this court (by a co- ordinate Bench) on 3/8/2021, the trial court (actually the appellate court) had been directed to adjourn the matter to a date beyond that fixed by this court at that stage. Thereafter the interim order having continued, on 24/11/2021 the following order was passed by this court:-