MOHD RAFAT KHAN Vs. TECHINFO SOLUTIONS PVT LTD

JUDGEMENT

(1.) The revisionist has challenged a judgment dated 15.03.2019 by which the Trial Court has dismissed his application for recall of an order dated 14.09.2017 (by which he had withdrawn an application for review of a judgment dated 28.09.2016), and allowing his application for refund of excess court fees, but without interest thereupon.

(2.) The revisionist filed a suit in the year 2013, against the respondents herein, claiming damages on account of defamation and distress. The defamation alleged by the revisionist included statements made by the respondents in the course of legal proceedings. The suit was dismissed by a judgment of the Trial Court dated 28.09.2016 holding that, to the extent the revisionist relied upon statements contained in written statements and other pleadings filed by the respondents, they were entitled to absolute privilege. The Trial Court also held that the suit of the plaintiff was barred by limitation.

(3.) The revisionist filed an application for review of the aforesaid judgment, which was dismissed as withdrawn by an order dated 14.09.2017 with the following observations: