SUMANA DAS Vs. BISWANATH MUKHERJEE

JUDGEMENT

(1.) This is an application by the applicant/opposite party Sri Biswanath Mukherji praying for re-considering the order passed by this Court on 14th August, 1987 and to hear the revision petition again after considering the submissions made by both the parties.

(2.) A revision petition has been filed by the petitioners Sm. Sumana Das and Sri Milan Das, Cri. Rev, 1042/87 challenging the order, dated 20.7.1987 passed by the Sub-Divisional Magistrate (Executive), Sadar, Howrah in M.P. No. 1217/84 (M.C. No. 385/ 84) by which the learned Magistrate passed the final order in a proceeding under Section 133 Criminal Procedure Code.

(3.) This court by the order, dated 14.8.1987 having found some irregularities in the impugned order set it aside and directed the learned Executive Magistrate to re-hear, the matter in the light of the directions made by this court and this order which is challenged by the opposite party to the revision petition by filing this application.