IKHLAQ AHMAD WANI Vs. GHULAM NABI PANDITH

JUDGEMENT

(1.) The order dtd. 1/11/2018 passed by the learned Additional District Judge, Srinagar (for short impugned order), in terms of which conditional leave has been granted to the petitioner herein to defend the suit, is being called in question.

(2.) The petitioner herein had approached before the said court with the application to grant leave to defend the suit which has been filed against him by the respondent herein, while the grounds projected for grant of such leave have been taken in the application as,

(3.) The respondent-plaintiff had in the said court submitted as:-