CMPMO/130/2021
2021 Latest Caselaw 2977 HP

CMPMO No. 130 of 2021

28.06.2021 Present: Mr. Romesh Verma Advocate, for the petitioner, through

.

Video Conferencing.

Mr. Sanjay Dalmia, Advocate, for respondent No.1, through Video Conferencing.

CMPMO No. 130 of 2021

Mr. Sanjay Dalmia, Advocate, appears and waives service

of notice on behalf of respondent No.1 and seeks time to file response

or to have complete instructions. Be filed within two weeks.

Respondent No.2 has been proceeded ex-parte in the civil

suit and petitioner herein has assailed the order passed by trial Court

closing his right to lead evidence as defendant. Keeping in view the

nature of order assailed herein and effect thereof and also that

respondent No.2 has not chosen to be represented in the trial Court, no

notice is required to be issued to it in these proceedings.

List for consideration on 22nd July, 2021.

CMP No. 6782 of 2021

Till next date of hearing, final judgment shall not be

pronounced.

Dasti copy on usual terms.

             June 28, 2021                                    (Vivek Singh Thakur)
             (ms)                                                      Judge