RAJ KUMAR GANDHI Vs. PARAMJIT KAUR

JUDGEMENT

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

(2.) Through the present petition, the petitioner is seeking setting aside of the order dtd. 25/11/2021 (Annexure P-7), vide which the miscellaneous application dtd. 14/7/2021 (Annexure P-5) for restoration of the case, has been decided.

(3.) It is now submitted that even the petition was dismissed in default on 22/9/2016 and it has been restored vide impugned order dtd. 25/11/2021.