SADASHIV JOSHI Vs. STATE OF M.P.

JUDGEMENT

(1.) The present review petition is filed seeking review of the order dtd. 23/7/2017 passed in WA No.237 of 2008 and also order dtd. 4/5/2018 passed in Review Petition No.287 of 2017.

(2.) The present review petition has been filed in the light of the order passed in SLP (civil) No.28450 of 2018 decided on 28/9/2018.

(3.) Learned counsel for the respondent raises a preliminary objection that the second review is not maintainable. The petitioner has already exhausted remedy of writ petition which was dismissed and thereafter he filed writ appeal which was also dismissed and thereafter he was unsuccessfully challenged the said order in the writ appeal and in review petition. The Apex Court has not granted any liberty to the petitioner to file review petition before the Court.