RAMSIYA Vs. PRABHUDAYAL

JUDGEMENT

(1.) Heard on office note.

(2.) This review petition was placed before Additional Registrar (Judicial) on 16-5-2007 as certified copy of the judgment passed in First Appeal No. 45/2002, decided on 10-4-2007 has not been annexed with the memorandum of review application. The default which has been pointed out by Registry is that along with review petition, certified copy of the judgment of which review is sought, should be accompanied.

(3.) Shri Patel, learned Senior Counsel invited by attention to the High Court Rules Section 1 Chapter IV, which pertains to Court hours and presentation of appeals and applications. By inviting my attention to Rule 4 (2) of the said Chapter of the Rules, it has been submitted by learned Senior Counsel that there is specific provision to accompany certified copy of the decree appealed from or sought to be revised and of the judgment or order on which the decree is founded. But, the rules does not say that if a review petition is filed then also certified copy of the judgment or order of which the review is sought is to be accompanied along with memorandum of review application.