R N MAHROTRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE present intra-court appeal has been filed by the original-petitioner under Section 2 (1) of the Madhya pradesh Uchcha Nyayalaya (Khand Nyay Peeth Ko Appeal)Adhiniyam, 2005, challenging the order dated 7. 11. 2008 passed in MCC No. 2725/2007 whereby the learned single judge has dismissed the application for review. The facts leading to the present appeal are that the appellant filed a writ petition before this Court wherein the following reliefs were prayed for: