VISHWANATH OJHA Vs. SURENDER SINGH BOHANIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 21/12/2021 passed by the Additional Senior Civil Judge, East, Karkardooma Courts, Delhi (Review Court) in Misc. No.21/2021, whereby the Miscellaneous application filed on behalf of the petitioner in the Review Petition filed by the petitioner, for stay of the execution proceedings filed on behalf of the respondent, has been dismissed.