SRI GOURI CHARAN MOHANTY Vs. SAILAJA KUMAR BHATTACHARYA

JUDGEMENT

(1.) THIS revisional application is directed against an order of the learned First Additional Subordinate Judge, Cuttack dismissing an application under Order 21, Rule 99 and Section 151, Code of Civil Procedure.

(2.) THE material facts are briefly these:

(3.) AFTER enquiry, the Court below came to hold that the application under Order 21, Rule 99 and Section 151, Code of Civil Procedure was not maintainable, and accordingly dismissed the same. Aggrieved by the order of dismissal, the Petitioner has come up in revision. It was urged on behalf of the Petitioner that the legal position has been misconceived by the Court below.