MOHAMMAD RAMZAN WANI Vs. AIJAZ AHMAD BHAT

JUDGEMENT

(1.) On the set of facts and the grounds urged, coupled with the submissions made at Bar, the condonation of delay application is allowed and delay caused in filing the review petition is condoned. CM is accordingly disposed of.

(2.) By medium of this review petition, the review petitioner/Respondent No. 6 in RFA No. 12/2020, seeks review of judgment of this Court dated 13th of May, 2020, passed by this Court RFA No. 12/2020; CM No. 1535/2020, whereby the appeal of the Respondent No. 1 herein stands allowed and impugned judgment therein set-aside, with further direction to the parties to maintain status quo in respect of the suit property.

(3.) Mr B.A. Bashir, learned senior counsel representing the review petitioner submits that the aforesaid judgment is required to be reviewed in view of the fact that the Court while deciding the appeal, did not consider the following points;