KAMAL KISHORE KHULLAR Vs. SUDERSHAN KHANNA

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution, impugns the order dtd. 10/3/2023 passed by ADJ (South), Saket Court, New Delhi ('Trial Court'), in Review Petition No. Misc. DJ 51/2022, titled as Kamal Kishore Khullar v. Sudershan Khanna and Ors., dismissing the review petition filed by the Petitioner seeking setting aside of the impugned judgment and decree dtd. 26/11/2019, passed by ADJ (South) Saket Court, New Delhi ('Trial Court'), in Civil Suit No. 6905/2016, titled as Sudarshan Khanna and Ors. v. Kamal Kishore Khullar, wherein the suit was partly decreed against the defendant i.e., Petitioner herein.

(2.) The Petitioner herein was the sole defendant and the Respondents herein were the plaintiffs in the civil suit.

(3.) The Petitioner herein elected not to file any appeal against the said judgment and consequently the said judgment attained finality.