VIJAY KUMAR GUPTA ALIAS BABLU Vs. PURNIMA GARG

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The Application stands disposed of.

(3.) The Civil Revision Petition under Sec. 115 of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC) has been filed on behalf he Revisionist/Defendant, Mr. Vijay Kumar Gupta @ Bablu, to challenge the Judgment and Decree dtd. 5/8/2023 vide which Suit under Sec. 6 of the Specific Relief Act, 1963, has been decreed against him and he has been directed to hand over the possession of the suit property, to the Respondent/Plaintiff, Ms. Purnima Garg.