BIASAN DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) An application under Order 21 Rule 32 of Code of Civil Procedure moved by the petitioner has been dismissed by the learned Senior Sub Judge, Hamirpur vide order dated 3.10.2017. Aggrieved, the petitioner has preferred instant revision petition.

(2.) Heard learned senior counsel for the petitioner and learned Additional Advocate General for respondents No. 1 and 2 and gone through the appended record.