UJJWAL FEEDS Vs. BANK OF INDIA

JUDGEMENT

(1.) The instant Intra Court Appeals filed u/S. 2 (1) of Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assails the order dated 11/12/2018 in R.P. 1484/18, dismissing the review petition filed by the appellant herein seeking review of the final order dated 28/3/2018 in W.P.4731/17.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) After hearing learned counsel for the appellant for a considerable period of time, it is noticeable from the record that in the review petition bearing R.P.1484/18, the appellant had not raised any cause in respect of relief No.1 seeking direction to release 2nd and 3rd stage installments of the loan sanctioned to the appellant to establish machine and plant in the form of C.C. Limit as per the loan sanction letter but the subject matter of the said review was exclusively based on the claim for subsidy payment.