ASHOK KUMAR SINGHAL Vs. BIMLA DEVI

JUDGEMENT

(1.) C. M. No. 86/2018 (exemption)

(2.) It is unfortunate that dishonest litigants like the appellant, who appears in person, bring the system of advocacy in disrupte. This review application is filed against the order of this Court dated 27. 11. 2017 which is not a judgment on merits but which records that after arguing the appeal on merits the appeal was not pressed and time was granted to the appellant to vacate the suit premises on or before 30. 6. 2019 subject to the filing of an affidavit of undertaking in two weeks from 27. 11. 2017. Instead of filing the undertaking, now this application for review is filed.

(3.) Since the review application is not a long application, the same is reproduced as under:-