NAVNEET KARNWAL Vs. DINESH KOTHARI & ANR

JUDGEMENT

(1.) Heard on the review application (MCC No. 443/2017) and the delay condonation application (CLMA No. 5300/2017) supported with the affidavit. Delay of 23 days in filing the review application is hereby condoned on the grounds stated in the affidavit.

(2.) These applications have been presented by Smt. Kavita Kothari seeking the review of the judgment and order of this court dated 23.3.2017 praying for setting asidal of such order and in alternate it has been prayed that such order should be modified to the extent of directing the parties to maintain the status quo over the disputed property qua nature and possession.

(3.) Having heard the learned counsels Mr. Siddhartha Singh on behalf of the review applicant as well as Mr. Tarun Lakhera on behalf of the plaintiff/appellant, it transpires that initially an original suit no. 84/2012 was instituted by Shri Navneet Karnwal against Shri Dinesh Kothari as well as Shri Jasveer Singh seeking the prohibitory injunction against them, restraining them not to interfere in the peaceful possession of Mr. Karnwal over the property nos. 61 & 61/1.