ISRANI TELECOM PVT. LTD. Vs. AKHIL ROHATGI

JUDGEMENT

(1.) CM Nos.20772/2014 in RFA No.406/2013 & 20832/2014 in RFA No.351/2013 (both for exemption)

(2.) The applications are disposed of.

(3.) The appellant seeks review of the judgment dated 27th January, 2014 of dismissal of RFAs No.351/2013 & 406/2013. The said appeals were preferred impugning the common judgment dated 7th February, 2013 of the Additional District Judge (ADJ) of dismissal of a suit filed by the appellant against the respondents and of allowing the counter claim therein filed by the respondents.