MUSHTAQ AHMD CHALOO Vs. MOHAMAD AYOUB CHALOO

JUDGEMENT

(1.) Review of order dated passed by this Court in CR No. 10/2019 has been sought in terms of instant petition, while pleading that the relevance of the documents referred at Para 11 of the review petition needs to be considered, in light of the observations made by this Court while dismissing the review petition at para 11 (page 12) of the said judgment.

(2.) For appreciating the force of contentions raised on behalf of the petitioner herein it may be necessary to give a brief reference of the facts in which the review petition has been filed by the petitioner herein.

(3.) The suit had been filed by the respondent herein before the court of learned Additional District Judge, Srinagar in terms of Sec. 37 of Code of Civil Procedure wherein an application was filed by the petitioner herein for grant of leave to defend the suit. The said application was disposed of by learned trial court on 7/9/2017. The learned trial court had found the ground put forth for grant of leave to be illusory and sham and accordingly granted conditional leave.