GURJIT SINGH Vs. HARSAROOP SINGH

JUDGEMENT

(1.) Application is for reviewing the order dated 28.07.2017 passed by this Court.

(2.) This Court while deciding Civil Revision No. 5620 of 2012 set aside the orders passed by the Courts below and allowed the application filed by the Gurjit Singh-defendant in the revision petition under Order 9, Rule 13 CPC granting the opportunity to Gurjit Singh-defendant in the revision petition to contest the suit on merits.

(3.) I have heard learned counsel for the review petitioner. He has submitted that this Court has relied upon Order 5, Rule 25 CPC as Gurjit Singh-defendant in the revision petition was found residing out of India.