CHANDERWATI Vs. TARA CHAND

JUDGEMENT

(1.) This Civil Revision Petition under Section 115 of the Code of Civil Procedure is directed against orders dated 18.1.2003 and 26.2.2003 passed by the civil judge, Delhi.

(2.) Vide order dated 18.1.2003 an application under Section 151 CPC filed behalf of defendant Nos. 1 to 4 for recalling the order dated 23.7.2002 striking out their defence, has been dismissed and vide order dated 26.2.2003 another application under Section 114 CPC for recalling the orders dated 23.7.2002 and 18.1.2003 has also been dismissed.

(3.) I have heard Mr. Rajat Aneja, Advocate learned counsel for the petitioner and Mr. Sanjay Diwakar Advocate learned counsel for respondent No.1 for disposal of this matter and have gone through the file.