SUMER SINGH SALKAN Vs. VIKRAM SINGH MANN

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India seeks setting aside of (i) the order dated 06/02/2018, whereby an application filed on behalf of the respondent no. 1/defendant no. 7 under Order I Rule 10 of the Code of Civil Procedure, 1908 (CPC) seeking deletion from the array of parties has been allowed; and (ii) the order dated 12th July, 2018, whereby the review filed on behalf of the petitioner/plaintiff [hereinafter 'plaintiff '] against the order dated 06/02/2018 has been dismissed.

(2.) Notice was issued in the present petition on 11th January, 2019 and pursuant thereto, counter affidavit has been filed on behalf of the respondents no. 1 and 2. Arguments of the counsels for the parties were heard on 16th December, 2021 and thereafter, the judgment was reserved. Pursuant to the liberty granted by the Court to both sides, written submissions have been filed on behalf of the petitioner.

(3.) Brief facts necessary for deciding the present petition are set out hereinafter: