LAWS(P&H)-1989-5-100

R.D. GULHATI Vs. PARBHA BATRA

Decided On May 09, 1989
R.D. Gulhati Appellant
V/S
Parbha Batra Respondents

JUDGEMENT

(1.) THE appeal which is sought to be filed is against the order made in CM. No. 5085 of 1988 in C.R. No. 138 of 1988. Therefore, the order made by the learned Judge partakes the nature of the revisional jurisdiction which can be exercised by. him in disposing of C.R. No, 138 of 1988.. The order cannot stand de hors the civil revision petition. In the circumstances, the order sought to be appealed ' against shall also be treated as one made in exercise of revisional jurisdiction; As against the order made in revisional jurisdiction, not appeal lies under clause X of the letters patent. This appeal is accordingly dismissed as being not maintainable.