MAHESH GUPTA ALIAS DIMPLE Vs. HARPREET SINGH

JUDGEMENT

(1.) Instant civil revision petition, filed under Article 227 of the Contitution of India, at the hands of defendant, is directed against the order dated 9.8.2016 passed by the learned trial court, whereby defence of the petitioner was struck off.

(2.) Notice of motion was issued.

(3.) Heard learned counsel for the parties.