HASEENA Vs. SHAKEELA BANU

JUDGEMENT

(1.) This Review Petition has been filed under Order 47 Rule 1 of the Code of Civil Procedure and the review petitioners want to review a well considered order dtd. 21/2/2022 in C.R.P.No.209/2019, rendered by this Court.

(2.) According to the learned counsel for the review petitioners, there is apparent error on the face of records and the impugned order is liable to be set aside.

(3.) Whereas the learned counsel for the respondent/revision petitioner submitted that this Court passed the order dtd. 21/2/2022 in C.R.P.No.209/2019 after analysing the facts of the case in detail, against which the review petitioners filed S.L.P(C).No.5526/2022 before the Honourable Supreme Court. The Honourable Supreme Court dismissed the S.L.P holding as under: