KHUNDRAKPAM NIMAI SINGH Vs. NAOREM SARAT SINGH

JUDGEMENT

(1.) THIS is a review petition under Order 47 Rule 1 of C.P. Code, filed by the plaintiff/petitioner CRP (CRP Art.227) No.30 of 2010, which was disposed of by this Court on 09.02.2011. Since the learned Judge (Justice T.NK Singh) is no longer available in the High Court to hear and decide this Review Petition as provided in order 47 of CP Code read with High Court Rules and hence pursuant to office order of the then Chief Justice of Gauhati High Court dated 18.05.2005, this Review Petition is placed before this Bench for its disposal according to law.

(2.) BY impugned order the learned Single Judge decided the Civil Revision filed under Section 115 of C.P. Code arising out of one pending civil suit between the parties and decided one issue relating to joinder/misjoinder of parties to the suit.

(3.) HAVING heard learned counsel for petitioner and having perused record of the case, in my opinion, the grounds which are sought to be made subject matter of this review petition do not satisfy the requirement of Order 47 Rule 1 and therefore, no review can be filed and if filed, the same cannot be entertained. In other words, there is no error apparent on the face of the record of the case which can be said to have been made out and hence, the review is not tenable. It is liable to be dismissed in limine.