S DIWAKAR Vs. L SUBRAMANIAM

JUDGEMENT

(1.) The petitioner party-in-person has filed the above Review Application to review the order passed by this Court on 22.6.2015 in C.R.P. SR No.35349 of 2015, finding that the Civil Revision Petition, filed by him under Sec.115 of the Civil Procedure Code is not maintainable.

(2.) At the instance of the Registry of this Court, the matter was listed for Maintainability of the revision under Sec.115 of Civil Procedure Code.

(3.) Since the petitioner advanced his arguments on the merits of the case, I have no other option except to re-write the order dated 22.6.2015.