CHETAN DAYAL Vs. ARUNA MALHOTRA

JUDGEMENT

(1.) . The applicant/ petitioner vide the instant Review Petition No.119/2020, under Section 114 r/w Order XLVII Rule 1 of the CPC, 1908 (as amended) seeks a review of the judgment dated 01.07.2020 of this Court in CM (M) 828/2018 submitting to the effect that there is an error apparent in para 20 of the judgment dated 01.07.2020 in CM (M) 828/2018 and that the petitioner would suffer great prejudice if the judgment dated 01.07.2020 to the extent that it observed vide para 20 to the effect

(2.) . Inter alia on behalf of the petitioner it has been submitted that the observations in para 20 of the judgment dated 01.07.2020 in CM (M) 828/2018 are not in consonance with the document on the record and the contention that has been raised on behalf of the respondent no.2 to this effect ought not to have been accepted by this Court. It is submitted through para 17 of the present review petition that the observations of this Court as contained in para 20 would pre-empt an independent finding by the learned trial Court.

(3.) . Notice of the application was issued to the respondents. The respondent no.3 is the DDA arrayed as a proforma party in the matter.