RAM LAL KATHURIA Vs. SHIV KUMAR SHARMA

JUDGEMENT

(1.) This revision petition is directed against the order dated 6.6.1997 passed by the Civil Judge, Delhi, in Suit No. 171/1994 dismissing the application filed by the petition/defendant under Order 9, Rule 7, CPC.

(2.) The respondent purchased the aforesaid suit property in public auction and, thereafter sought for mutation in respect of the said property in his name. As the Delhi Development Authority failed to mutate the said property in the name of the respondent, he filed a writ petition in this Court which was registered as C.W.P. No. 1336/1991. In the said writ petition, notice was issued to the petitioner. However, in spite of service of notice, the petitioner did not enter appearance in the said writ petition. By order dated 19.7.1994, the High Court directed the Delhi Development Authority to execute necessary documents in favour of the respondent with a further direction to mutate the property in his name.

(3.) The petitioner herein filed a review application as against the aforesaid order passed by this Court which was registered as R.A. No. 7018/1994. This Court by order dated 12.3.1997 dismissed the aforesaid review application filed by the petitioner holding that the petitioner deliberately kept away from the Court and, therefore, there is no ground to review the order dated 19.7.1994.