BHASWATA Vs. RAJ KUMAR MANIK

JUDGEMENT

(1.) This is an application under Order XLVII Rule I of the Code of Civil Procedure for review of the order dated September 13,1994 passed by this Court.

(2.) Learned counsel for the petitioner Mr. Shyam Moorjani has contended that the order dated August 17,1994 passed by the court below was without jurisdiction and as such the order dismissing the revision petition without issuing notice to show cause is liable to be set aside and reviewed.

(3.) Learned counsel for the respondent, Mr. Chopra, on the other hand, has contended that the present petition is for review of the order passed by this Court dated September 13,1994. Hence the said order can be reviewed only in those discerning few cases which fall within the domain of Order XLVII Rule 1 of the Code of Civil Procedure.