DEV KARAN KOTHARI Vs. GOPAL LAL

JUDGEMENT

(1.) The matter comes on the second stay petition preferred on behalf of the petitioner.

(2.) As per the office report, service on the sole respondent in the writ petition is complete. However, none has put in appearance on his behalf.

(3.) The present writ petition has been preferred against the order dtd. 5/9/2023 passed by the Additional District Judge, Gulabpura in Civil Appeal No.09/2016 whereby, the application under Order 6 Rule 17 read with Sec. 151, CPC as preferred on behalf of the appellant-petitioner-defendant has been rejected.