Modern Hotel Shakuntla Complex & Anr. vs Sudhir Gandotra

RP No. 55/2026

This is a review petition filed by the petitioners seeking review of the judgment dated 18.09.2026 to the extent of adverse observations and directions passed against the petitioners.

Vide the judgment under review, this Court had, after framing a prima facie opinion that petitioner No. 2 has sworn a false affidavit, issued a show cause notice to him seeking his explanation as to why he should not be proceeded against for having committed perjury.

Learned counsel for the review petitioners has submitted that petitioner No. 2 places himself at the mercy of this Court and has submitted that due to some mistaken legal advice, he had sworn the affidavit in support of the main petition without understanding its consequences. It has been submitted that petitioner No. 2 had no intention to suppress any fact from this Court.

Having regard to the unconditional apology tendered by petitioner No. 2 through his counsel, the show cause notice issued against petitioner No. 2 is recalled and the proceedings against petitioner No. 2 are dropped. The revision petition stands disposed of accordingly.

This is an application filed by the respondent seeking release of amount deposited by the petitioners in the Registry of this Court, pursuant to directions of this Court.

Since the main petition stands dismissed in terms of judgment dated 18.09.2026, as such, the deposited amount is directed to be released in favour of the respondent. The amount shall be transferred to the bank account of the respondent, particulars whereof shall be furnished by the learned counsel for the respondent to the Registry.

The application stands disposed of.