FA/120/2017
2023 Latest Caselaw 1350 UK

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      16.05.2023                     FA No. 120 of 2017
                                     Sri Vipin Sanghi, C.J.
                                     Sri Rakesh Thapliyal, J.

1. Mr. Rahul Kamal, appellant, present-in-person.

2. Mr. Bhupesh Kandpal, learned counsel for the respondent.

Review Application (MCC No.1246 of 2019)

3. We have heard the appellant on the review application.

4. In the light of the judgment of the Supreme Court, in the case of Anil Kumar Jain vs. Maya Jain, (2009) 10 SCC 415, particularly, the observations made in Paragraph Nos.29 and 30 of the said judgment, in our view, the judgment passed by this Court on 10.09.2018 in the present first appeal, does not call for review.

5. The application is accordingly dismissed.

6. Since we do not find any merit in the review petition, we are not going into the aspect of delay.

                                      (Rakesh Thapliyal, J.)          (Vipin Sanghi, C.J.)
                                               16.05.2023                  16.05.2023
                                     NISHANT