DHARMENDRA ARORA Vs. VISHAL GUPTA

JUDGEMENT

(1.) An Application under Order XXI Rule 29 and Sec. 151 of the Code of Civil Procedure, 1908 was filed by the revisionist - judgment-debtor. The said Application has been rejected on 3/4/2021 by learned Judge, Small Cause Court/ IInd Additional District Judge, Rishikesh, District Dehradun. Hence, the present civil revision.

(2.) Heard Mr. Siddhartha Singh, learned counsel for the revisionist and Mr. Piyush Garg, learned counsel for the respondents.

(3.) Supplementary affidavit dtd. 17/2/2026, filed by the revisionist, is taken on record.