STATE OF ASSAM Vs. ASHOK KUMAR DAS

JUDGEMENT

(1.) This Review Application has been filed to review the judgment and order dated 8.2.94 passed by the Honble High Court in Civil Rule No. 193/93.

(2.) The only ground I on which review is sought that at the time of hearing the matter, the records were not produced before the Court and as against the Judgment a Writ Appeal being Writ Appeal No. 173/94 was filed before the Division Bench of this Court and the Division Bench of this Court passed the following order :-

(3.) This Court by Judgment and Order gave the following direction:-