CLR/74/2022
2022 Latest Caselaw 2837 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      07.09.2022                        CLR No.74 of 2022
                                         Hon'ble Alok Kumar Verma, J.

The proposed Civil Revision has been filed against the order dated 04.08.2022, passed by the learned Additional District Judge (Commercial), Dehradun in Miscellaneous Case No.33 of 2022, "Managing Director, Paschimanchal Vidyut Vitran Nigam Ltd. vs. M/s Mahavir Transmission Udyog Pvt. Ltd.", by which, the application of the proposed revisionist-judgment debtor, filed under Section 47 of the Code of Civil Procedure, 1908, has been dismissed.

Heard Mr. Dharmendra Barthwal, the learned counsel for the revisionist and Mr. Rajat Mittal, the learned counsel for the respondent no.1.

Mr. Rajat Mittal, the learned counsel for the respondent no.1 submitted that in view of Section 8 of the Commercial Courts Act, 2015, revision against the said order is not maintainable.

After the said submissions, the learned counsel for the proposed revisionist requested to permit the proposed revisionist to withdraw the proposed civil revision with liberty to file a petition under Article 227 of the Constitution of India.

The learned counsel for the respondent no. 1 has no objection.

The proposed Civil Revision (No.74 of 2022) is dismissed as withdrawn with liberty to file a petition as prayed, in accordance with law.

(Alok Kumar Verma, J.) 07.09.2022

Neha