KARMINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application seeking review of the order dtd. 17/10/2022 passed by this Court.

(2.) It appears that the petitioner in the guise of review is seeking re-hearing of the matter which would not be permissible under Order 47 Rule 1 CPC. Reference can be made to the judgment of the Supreme Court in the case of S. Bhagirathi Ammal versus Palani Raman Catholic Mission, 2009(10) SCC 464.

(3.) Consequently, the application stands dismissed.