JAGGI @ JAGDISH @ JAGGU Vs. ZILE SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dtd. 5/9/2025 (Annexure P-8) passed by the Court of learned Civil Judge (Junior Division), Nuh vide which the defence of petitioners/defendants has been struck off.

(2.) Before proceeding further, the impugned order is reproduced as under:-

(3.) In view of the nature of the order proposed to be passed, issuance of notice to the respondent is dispensed with, as it would only delay the proceedings and cause unnecessary expenditure to the respondent.