EAST POINT EDUCATION SOCIETY Vs. MOHINDER SINGH

JUDGEMENT

(1.) The instant civil revision petition under Sec. 115 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter 'Code') has been filed on behalf of the petitioners herein seeking setting aside of the impugned order dtd. 27/4/2024 passed by the learned ADJ-05, South-East District, Saket Courts New Delhi (hereinafter 'impugned order') in case bearing C.S. (DJ) No. 5907/2016.

(2.) The relevant facts leading to the filing of the instant revision petition are as follows:

(3.) Mr. Puneet Mittal, learned senior counsel appearing on behalf of the petitioners submitted that the learned Trial Court failed to appreciate the facts and circumstances of the case in a proper manner and passed the impugned order without the application of judicial mind.