COGENT EMR SOLUTIONS LIMITED Vs. VIRENDRA KUMAR SHARMA

JUDGEMENT

(1.) BY common judgment, these two review petitions are being disposed of, since common question of facts and law are involved.

(2.) VIDE judgment dated 29th May, 2009, appeals of appellant, in both these cases were, dismissed. Now, appellant is seeking review of order dated 29th May, 2009.

(3.) IT is contended by learned counsel for applicants that an error of law has been committed by this Court, in confirming the order of Additional district Judge, since interest of justice mandated that Additional District judge, while dispensing justice ought to have granted an opportunity to the appellant to lead evidence, so as to prove that the termination of the lease deed was bad and on the contrary, it was respondent who refused to accept the rental amount.