ARYA ORPHANAGE Vs. MUKTI DUTTA

JUDGEMENT

(1.) By way of the present review application, the Review Applicant/Appellant in FAO (OS) 101/2024 seeks review of the judgment dtd. 29/8/2025 passed by this Court. Vide the said judgment, this Court dismissed FAO (OS) 59/2018, filed by the Appellant, challenging the dismissal of its application under Order VII Rule 11 of the Code of Civil Procedure, 1908 [hereinafter referred to as 'CPC']. Additionally, the said judgment also disposed of FAO (OS) 101/2024, which was filed assailing the order passed on an application under Order XII Rule 1A of the CPC, whereby the LSJ permitted the transposition of Mr. Amit Bhushan, Defendant No. 2(iii) (Respondent No.2(iii) before this Court), as a Plaintiff in the civil suit.

(2.) Heard learned senior counsel for the Review Applicant [hereinafter referred to as 'RA'] at length.

(3.) Learned senior counsel for the RA has made the following submissions: