NETRAPAL SINGH Vs. RAVINDER KUMAR KALYANAI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The petitioner has filed the present application praying for restoration of the Revision Petition bearing No. 37 of 2019, in compliance with order dated 25.07.2019 passed by the Supreme Court in Special Leave Petition bearing SLP (C) No. 8823 of 2019.

(3.) The above captioned Revision Petition was disposed of by an order dated 25.03.2019, whereby the suit filed by the petitioner was also dismissed. The order dated 25.03.2019 has been set aside by the Supreme Court and Revision Petition has been restored. In that view, the prayer made in this application is superfluous as the Revision Petition is now required to be considered as directed.