RAJINDER SINGH Vs. HET RAM BAKHIRTA

JUDGEMENT

(1.) By medium of this application, the applicant/ petitioner has sought condonation of delay of 1 year, 8 months and 8 days that has crept up in filing of the review petition.

(2.) It appears that the applicant/petitioner simply wants to ensure that the respondents are in someway or other harassed and driven to unnecessary and unwarranted litigation. Even when the petitioner had earlier approached this Court by way of CMP(M) No. 836/2016 in RSA No. 402/2017, decided on 13.9.2017, the review of which order is sought by way of instant petition. This Court had clearly observed therein that the applicant resorted to falsehood as is evident from para-6 of the said order, which reads as under:

(3.) It was thereafter that the Court proceeded to dismiss the application for limitation without entering into the factual matrix of the issues raised in the appeal.