INDIAN YOUTH CENTRES TRUST Vs. SHISHIR BAJAJ

JUDGEMENT

(1.) THE appeal was dismissed vide judgment and order dated September 04, 2012.

(2.) SEEKING review, it is urged in paragraphs 4 and 5 of the application as under:-

(3.) IN paragraphs 24 to 28 of the impugned decree, the learned Single Judge has discussed the issue whether leave ought to be granted to the respondents to institute the suit under Section 92 of the Code of Civil Procedure.