LAWS(DLH)-2020-11-54

UMA SHANKAR Vs. CHARANJEET SINGH

Decided On November 02, 2020
UMA SHANKAR Appellant
V/S
CHARANJEET SINGH Respondents

JUDGEMENT

(1.) Cm APPL.25029/2020 (exemption) Exemption is allowed subject to all just exceptions. CM(M) 492/2020 & CM APPL.25027/2020 (stay), CM APPL.25028/2020 (for condonation of delay)

(2.) Petitioners impugn order dated 04.02.2020, whereby, the review petition, filed by the petitioners, seeking review of order dated 24.12.2019 has been dismissed.

(3.) By order dated 24.12.2019, the evidence of the petitioners (respondents before the Trial Court) was closed on the ground that the witness Rakesh Kumar, who was sought to be examined by the petitioners, was not produced despite several opportunities.