SHIRDI SAI BABA MANDIR REGD Vs. VIJAY KUMAR

JUDGEMENT

(1.) THIS order shall dispose of Review Application No. 60-CII of 2008 which has been filed to review the order dated 05.11.2007 passed by this Court in Civil Revision No. 5687 of 2007, which is reproduced as under :-

(2.) REVIEW Application was filed along-with three Misc. Applications, namely CM No. 12283-CII of 2008, where in prayer has been made under Section 151 C.P.C. seeking exemption from filing the certified copies of Annexures R-1 and R-4; CM No. 12284-CII of 2008 for placing on record Annexures R-1 to R-4 and CM No. 12285-CII of 2008, for condonation of delay of 209 days in filing the review application.

(3.) LEARNED counsel for the review petitioner has argued that the order dated 05.11.2007 has been passed without issuing notice to the review petitioner, therefore, the same deserves to be reviewed.