H. L. ARORA Vs. GURDEEP SINGH

JUDGEMENT

(1.) Instant writ petition has been filed under Article 227 of the Constitution of India by the petitioner-defendant No.2, assailing the order dtd. 6/7/2022 passed by the learned Additional District Judge No. 9, Jaipur Metropolitan-I, Jaipur in Civil Suit No. 25/2022 (Dr. Gurdeep Singh vs. State of Rajasthan and Ors.) whereby, the application filed by respondent No.1-plaintiff under Order 33 Rule 1 of the Code of Civil Procedure was allowed.

(2.) Vide order dtd. 14/9/2022, this Court had stayed the operation of the impugned order dtd. 6/7/2022. Thereafter, application(s) were filed for the vacation of the said stay order as well as for the early hearing and disposal of the matter. Accordingly, as per order dtd. 15/2/2023, the respondentplaintiff, who is appearing in person, was extended the proposal for availing legal aid/assistance. However, he turned down the said proposal and submitted that he is well conversed with the law to argue the matter by himself.

(3.) In light of the above-stated background and after having obtained the consent of both the sides, the matter was taken up for final disposal.