BHILAI NAGRIK BANK Vs. VIRENDRA CLOTH STORE

JUDGEMENT

(1.) PETITIONER has filed this review petition under section 51 of the M.P. Land Revenue Code, against the order dated 16.2.96, passed by the Revenue Board in Second Appeal No. 55/92 under the following circumstances :

(2.) I have heard the learned counsel appearing for the parties and also the order dated 16.2.96 of the Revenue Board and the orders passed by the Court below. Following points arises for our consideration in this Review Petition :

(3.) IN this way the Revenue Board is clothed with the powers of review in accordance with the provisions of Order 47, Rule 1 CPC.