KAUSHILYA BAI SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under the provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) The Review-petitioners (in short the petitioners) seek review of the orders passed in writ appeals on the ground that the coordinate bench of this Court has passed the order in WA No.212/2018 and other connected matters, therefore, the same order be passed in the applicants'/review petitioners' writ appeals.

(3.) Admittedly, WA No.212/2018 and other connected matters were decided subsequent to the decision in the subject Writ Appeals, therefore, the Review Petitions would not lie for the reason that some other order has been passed by a Coordinate Bench subsequently.