CHANDRA BHUSAN KISHORE Vs. SHRI PRAKASH NATH SINGH

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and Mr. Jitendra Kishore Verma, Amicus Curiae, on the point of maintainability of the civil revision.

(2.) Office, in its revised stamp report, has submitted that in view of the law laid down in the case of Sachida Nand Yadav and Ors. v. Dinesh Yadav and Ors.,1991 BBCJ 511, Miscellaneous Appeal would be. proper remedy against the impugned order as per the provisions contained in Order XLIII Rule 1 (k) of the Code of Civil Procedure (hereinafter to be referred to as "Code").

(3.) Learned Counsel for the Petitioners does not contest the stamp report.