RAM PRATAP DUBEY Vs. HARISHCHANDRA

JUDGEMENT

(1.) Heard learned counsel for the review -petitioner as well as Mr. Mohd. Arif Khan, learned Sr. Advocate assisted by Mr. Mohd. Aslam Khan, appearing for the respondents and gone through the records.

(2.) This review petition arises out of the judgment and order dated 7.10.2013 passed in Second Appeal No. 309 of 2013 whereby the second appeal preferred by Mr. Surjeet Kumar and others was dismissed at the admission stage with the observation that it does not contain any substantial question of law. The review -petitioner was appellant No. 7 in the second appeal.

(3.) Mr. Anu Pratap Singh, Advocate was permitted by the Court to assist the review -petitioner to place his submissions as Mr. R.N. Gupta, Advocate who had filed the second appeal on behalf of the appellant/applicant had expressed his difficulties in appearing in the review petition. Serious allegations have been levelled against Mr. R.N. Gupta and Mr. Manoj Kumar Gupta, learned counsel for the appellant as it is said that they deliberately did not file certain important and relevant documents in order to make the case of the appellant/applicant weak.