L.N.MITTAL,J. - (1.) FOR reasons mentioned in the application, which is accompanied by affidavit, delay of one day in filing the revision petition is condoned. The application stands allowed accordingly. Main Case :
(2.) PLAINTIFF Ramesh K. Chadha has filed this revision petition under Section 115 of the Code of Civil Procedure (in short ­ CPC) assailing order dated 25.05.2013 (Annexure P-3), passed by learned trial court, thereby dismissing the plaintiff's suit as withdrawn. Counsel for the plaintiff-petitioner, by placing on record compromise deed (Annexure P-2) in the trial court, made statement that in view of compromise, the plaintiff did not want to pursue the suit and was withdrawing the same. In view thereof, the trial court, vide impugned order (Annexure P-3), dismissed the plaintiff's suit as withdrawn. Feeling aggrieved, plaintiff has filed this revision petition to assail the said order.
(3.) I have heard counsel for the petitioner and perused the case file.;