LAWS(ALL)-2022-9-170

VINOD KUMAR Vs. STATE OF U. P.

Decided On September 19, 2022
VINOD KUMAR Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Babu Ram Yadav, learned counsel for the applicant at length.

(2.) Present review application has been filed seeking review of the order dtd. 18/10/2019 whereby special appeal filed against the reasoned judgment of Writ Court dtd. 18/9/2019 was dismissed on merits.

(3.) Before proceeding further it would be appropriate to take note of Order XLVII, Rule 1 of the Code of Civil Procedure, 1908 (hereinafter referred to as the CPC) as well as scope of review as per settled law.