Rajiv Sahai Endlaw, J. - (1.) This petition under Article 227 of the Constitution of India impugns the order (dated 22nd September, 2016 in CS No.57/2016 of the Court of Additional District Judge-02 (South), Saket Courts, New Delhi) of dismissal of an application of the petitioner / defendant under Order VII Rule 10 of the Code of Civil Procedure, 1908 (CPC).
(2.) The petition came up first before this Court on 11th January, 2017 and the counsel for the respondent has been appearing throughout.
(3.) The counsels have been heard.;