R.B. OVERSEAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) ON behalf of the petitioners of W.P. No. 16278/13, disposed of vide order dated 30.9.2013, this review petition is preferred under Order 47 Rule 1 of CPC to recall the aforesaid order dated 30.9.2013 and pass the appropriate order in the light of the order passed in identical W.P. No. 16209/2013 vide dated 12.2.2014.

(3.) IT is noted that copy of order dated 7.12.2011 passed by the S.D.O. in the aforesaid revenue appeal No. 102/A -6/2009 -10 was neither filed in the original petition nor in the present review petition enabling the Court to know that on which directions after setting aside the earlier order of the Naib Tahsildar the case was remitted back to such Court.