HIMANSHU SHARMA Vs. FIIT JEE

JUDGEMENT

(1.) The instant revision petition under Sec. 115 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter "CPC") has been filed on behalf of the petitioner seeking setting aside of the order dated 11 th March, 2024 (hereinafter "impugned order") passed by the learned Civil Judge, West District, Tis Hazari Courts, Delhi in civil suit bearing CS SCJ no. 1648/19.

(2.) Learned counsel appearing on behalf of the petitioner submitted that the impugned order is bad in law and liable to be set aside since the learned Trial Court has failed to take into consideration the entire facts and circumstances of the instant case.

(3.) It is submitted that on 2/11/2018, the petitioner had taken admission in the respondent i.e., FIIT JEE (hereinafter "respondent Centre") and made a payment of a sum of Rs.1,88,193.00 towards fees.