DEEPAK GUPTA Vs. SUSHMA AGGARWAL

JUDGEMENT

(1.) Brief facts for the purpose of deciding the present review application are:-

(2.) Aggrieved by the order dated 5th January, 2013, the petitioner filed Revision Petition raising several grounds which as per the petitioner makes the order contrary to law and warrants interference of this Court under the provisions of Section 25B of the Act.

(3.) By judgment dated 24th July, 2013 of this Court the impugned order dated 5th January, 2013 was set aside and leave to defend was granted. The revision petition was disposed of. Para 32 and 33 of the judgment are reproduced below:-