SANTOSH KUMAR Vs. SHAKUNTALA SINGH

JUDGEMENT

(1.) Heard learned senior counsel for petitioner and perused the record.

(2.) S.B. Civil Revision Petition No.133/2017 was dismissed by this Court vide Order dtd. 15/9/2022, taking note of the fact that original contempt petition pending before the trial court was abated. An application No.172/2022 has been filed stating inter alia that as a matter of fact the original contempt petition was abated in respect of S.B. Civil Revision Petition No.56/2017 and therefore, by recalling order dtd. 15/9/2022, revision Petition No.56/2017 titled Santosh Kumar Sharma Vs. Bhagwati Singh be dismissed as withdrawn and the S.B. Civil Revision Petition No.133/2017 be decided on merits.

(3.) Taking into consideration the contentions made hereinabove, with the consent of counsel for petitioner & without recalling the order dtd. 15/9/2022, the revision petition No.133/2017 has been heard on merits.