Shri Chand vs Birwati Chaudhary
2022 Latest Caselaw 10685 P&H

                     148 RA-CR-86-2022 IN CR-406-2020


                                   SHRI CHAND VS BIRWATI CHAUDHARY


                     Present:     Mr. Akshay Kumar Jindal and Mr. Arman Goyal, Advocates
                                  for the applicant/respondent(s).

This is an application for review of a detailed judgment passed

by this Court on 04.07.2022. Yesterday, another review application, filed by

the applicant seeking the review of the same judgment, has been dismissed

by this Court vide a detailed order, which is extracted as under:-

"Through this review application, review of detailed judgment and decree dated 04.07.2022 passed in RSA-799- 2019, RSA-1012-2019 and CR-406-2020 has been sought.

Learned counsel representing the review applicants while referring to the statement of Mr. Pardeep submits that Rs.5,00,000/- was paid by him to Sh.J.S.Luthra, without any reference to Rs.25000/- which was paid by his father late Sh. Prem Singh Luthra.

This Court has relied upon the statement of Sh.J.S.Luthra, the owner of the property. He admits receipt of the entire sale consideration from late Sh.Prem Singh. The statement of his son has to be read in that context. Hence, no ground to review is made out.

Dismissed.

All the pending miscellaneous applications, if any, are also disposed of."

In view of the above, the present review application is

dismissed

(Anil Kshetarpal) Judge September 07, 2022 "DK"

DEEPAK KUMAR BHARDWAJ 2022.09.09 10:45 I attest to the accuracy and integrity of this document