- (1.) Allowed, subject to all just exceptions.
(2.) The application is disposed of. C.R.P. 56/2019 & CM No. 8941/2019 (for stay)
(3.) The impugned order dated 03.11.2018, passed by the Court of Civil Judge, West District, Tis Hazari Courts, Delhi dismissing the application of the petitioner/defendant under Order VII Rule 11 of the Code of Civil Procedure (CPC), is the subject matter of challenge in this revision petition.;