SURENDER KUMAR Vs. SATYA PRAKASH

JUDGEMENT

(1.) This is an application under Order 47 Rule 1 read with Sec. 151 CPC for review of the order dtd. 3/7/2025.

(2.) Learned counsel for the review applicant has submitted that on 3/7/2025, the order was passed on the statement made by learned counsel for the petitioner that the matter has been rendered infructuous but it is submitted that he has instructions to pray for an adjudication on the merits of the case.

(3.) Learned counsel for respondents no.1 and 2 has submitted that the petitioner has no case on merits also but has no objection in case the same is decided on merits.