SHIVKUMAR TIWARI Vs. RAGHAV RAM GUPTA

JUDGEMENT

(1.) The applicant had filed a Small Causes Court Revision No.33 of 2020, which was taken up by this Court and disposed of by a detailed order on 19.10.2020. The order passed by this Court on 19.10.2020 is being quoted herein below:-

(2.) After the said order was passed, the aforesaid recall/ review application was filed by the Revisionist with the pleading in the affidavit that because of technical glitch, the counsel for the revisionist could not complete his argument on 19.10.2020, and therefore, prayer was made to recall the order dated 19.10.2020 and hear the matter afresh.

(3.) The aforesaid recall/ review application was taken up on 10.11.2020 by this Court and it was found that the order dated 19.10.2020 had been passed on merits and there was no provision under the High Court Rules for recall of order passed on merits. The application was treated as a review application and notices were issued to the respondent.