SANJEEV PRAKASH Vs. RAJEEV PRAKASH

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 6/12/2022 (Annexure P-1) passed by the Court below in a Civil Suit No.1248/2022, whereby the defence of the petitioner (who is defendant No.3 before the Court below), was struck off.

(2.) Learned counsel for the petitioner heard.

(3.) To substantiate his submission, learned counsel for the petitioner has placed on record, copies of various zimini orders, passed by learned Trial Court.