RAJ KUMAR Vs. RAJENDER

JUDGEMENT

(1.) The substantive prayer made in the present appeal reads, thus:

(2.) I have heard learned counsel for the appellant/applicant and have perused the paper-book.

(3.) Before proceeding to hear the application (for grant of special leave to appeal)/appeal, it would be apposite to refer herein to a judgment passed by the Hon'ble Supreme Court in a case titled as M/s Celestium Financial vs. A. Gnanasekaran Etc. 2025 INSC 804, relevant whereof reads, thus: