CHINTAMANI DEVI WIFE OF LATE AVINASH KUMAR SINGH @ MANTU SINGH AND ORS Vs. RAMESH KUMAR SINGH SON OF LATE SHYAMA SINGH AND ORS

JUDGEMENT

(1.) Both Civil Review Nos. 322 of 2009 and 323 of 2009 are taken up together as they arise from common order dated 29.7.2009 passed in C.W.J.C. No. 7297 of 2009 (Ramesh Kumar Singh v. Zonal Manager Allahabad Bank and Anr.,2009 4 PLJR(SC) 222) heard analogous with C.W.J.C. No. 7673 of 2009 (Ramesh Kumar Singh v. Zonal Manager, State Bank of India and Anr.) .

(2.) The review applications are based on the ground that the writ Petitioner Ramesh Kumar Singh has played fraud upon the court by suppressing material facts causing grave miscarriage of justice.

(3.) At the outset, I will take up the issue of maintainability of these petitions as the same has been raised both by office and learned Counsel appearing for Opposite Party 1st set, (the sole Petitioner in writ applications) .