DELHI JAL BOARD Vs. DEVENDER SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by petitioner for setting aside order dated 30th January, 2010 passed by Additional District Judge, Delhi.

(2.) Vide impugned order, learned trial court dismissed the application of petitioner under Section 114 read with Order 47 Rule 1 of Code of Civil Procedure (for short as Code.), for review of order dated 19.9.2009.

(3.) Respondent herein, had filed a suit for recovery of Rs.5,81,655/- against petitioner in year 2008, which is pending in the trial court.