GYANENDRA SETH Vs. CIVIL JUDGE (SENIOR DIVISION)

JUDGEMENT

(1.) The present review application has been filed by one Seth Vijay Kumar who was arrayed as respondent No.2 in petition, i.e., Matter Under Article 227 No.3802 of 2021 (Gyanendra Seth Vs. Civil Judge and 7 others) which was decided by me vide order dtd. 11/8/2021.

(2.) While filing the present review petition, it is stated that the same petitioner has earlier approached this Court by filing petition, i.e., Matter Under Article 227 No.2503 of 2021 (Gyanendra Seth Vs. Civil Judge and 7 others). The said petition was dismissed by a co-ordinate Bench of this Court vide its judgement and order dtd. 6/7/2021.

(3.) It is admitted by learned counsel for the petitioner that the aforesaid fact was concealed by the petitioner while filing the subsequent petition. It is further argued that the mistake is not deliberate.