CLR/106/2021
2022 Latest Caselaw 1733 UK

                Office Notes,
             reports, orders or
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      Date                                     COURT'S OR JUDGES'S ORDERS
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                                  IA No. 1 of 2021
                                  IA No. 2 of 2022
                                  In
                                  CLR No. 106 of 2021
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Siddhartha Singh, Advocate, for the revisionist.

Mr. Pankaj Kumar, Advocate, on behalf of Mr. Neeraj Garg, Advocate, for the respondents.

This is a defendant's Civil Revision, preferred against the impugned order of 10th November, 2021, as it has been passed in OS No. 253 of 2020, whereby, his application under Order 7 Rule 11 of the CPC was rejected.

The Coordinate Bench of this Court after hearing the learned counsel for the respondents, had already passed an interim order on 10th March, 2022, the same is sought to be extended, because the Court otherwise treats, that there exists no interim order in the light of the Hon'ble Apex Court judgment.

Considering the facts as narrated in the Urgency Application, the same would stand disposed of.

The interim order dated 10th March, 2022, would be treated to be extended till the next date of listing.

List this Revision under the head of hearing in the last week of July, 2022.

(Sharad Kumar Sharma, J.) Dated 09.06.2022 Shiv