MANGALA PRASAD RAI Vs. ALLAHABAD BANK

JUDGEMENT

(1.) HEARD Mr. Anil Kumar Tiwari in support of the review application.

(2.) MR . Tiwari makes a reference to the following observation in the order of which review is prayed for :

(3.) THE reference to that order is quite misconceived inasmuch as by a latter order, dated 28.1.1997 passed in that writ petition, the order, dated 2.8.1996 relied upon by Mr. Tiwari was recalled and the writ petition was disposed of in terms of the order, dated 28.1.1997. In the latter order, dated 28.1.1997 there is no mention regarding non -payment of subsistence ailowance to the applicant. The order having been recalled, no reliance can be placed on it in support of this review petition.