MADAN SINGH Vs. PINTU SINGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel appearing for the opposite parties.

(2.) This review petition has been preferred against the order dated 01.05.2012 passed by this court in Civil Revision No. 22 of 2012 by which this court dismissed the aforesaid Civil Revision No. 22 of 2012.

(3.) The petitioner wants review of above stated impugned order on the ground that this court failed to appreciate the binding precedent and as a matter of fact, the then learned counsel of the petitioner failed to place the case properly before this court.