SANJAY GUPTA Vs. HARIOM GUPTA

JUDGEMENT

(1.) CM No.6832/2021

(2.) At the outset, one, notices that there is a delay of 114 days, even according to the petitioners, in filing the instant revision petition. The order, which is sought to be challenged, is dated 23.07.2019, passed by the learned Additional District Judge [in short "ADJ"].

(3.) The petitioners/defendants, admittedly, are related with the respondent/plaintiff. The respondent/plaintiff, during the period, when the builder was carrying on the construction on the suit property, had occupied a shop which, apparently, is owned by the petitioners/defendants.