KINRI DHIR Vs. VEER SINGH

JUDGEMENT

(1.) REVIEW PET. 141/2022 and CM APPL. 26165/2022 : The instant review petition under Order XLVII read with Sec. 114 of the CPC has been filed against the Judgment of this Court dtd. 26/4/2022 rendered in CONT.CAS(C) 60/2022, whereby the contempt petition of the Petitioner herein/Wife was dismissed.

(2.) The facts, in brief, leading to the instant petition are as under:-

(3.) The learned Counsel for the Petitioner/Wife, submits that the has led to the perpetration of grave miscarriage of justice and is being weaponised by the Respondent No.1/Husband to oust the Petitioner/Wife from the rented premises at C-99, Defence Colony, New Delhi. She, therefore, prays for a review of the .