HINDUSTAN STEEL WORKS CONSTRUCTION LTD. Vs. BISHNUPADA SAHA

JUDGEMENT

(1.) Heard Mr. Pradip Chakraborty, learned counsel appearing for the petitioner.

(2.) This instant revision petition has been filed by the petitioner under Article 227 of the Constitution of India challenging the order dtd. 24/11/2022 passed by the learned Civil Judge, Junior Division, Kailashahar, Unakoti District in case No. Civil Misc.(Review) 01 of 2022 arising out of T.S. case No.36 of 2018 whereby the learned Judge has dismissed the petition filed by the petitioner herein seeking review of the order dtd. 30/6/2022.

(3.) Petitioner has prayed for the following reliefs: