(1.) Review of judgement dtd. 27/11/2021, passed by this Court in CRM(M) no.03/2020 titled Surinder Kumar and another v. Rajni Koul, is sought for in the instant petition.
(2.) I have heard learned counsel for parties and considered the matter.
(3.) It would be apropos to have succinct glimpse of factual milieu, given case set up by review petitioners. Genesis of the case relates to the Order dtd. 24/12/2019, passed by 3rd Additional Munsiff (JMIC), Srinagar, on a complaint titled Rajni Koul v. Surinder Kumar Bhat, which was challenged in a petition, being CRM(M) no.03/2020. This Court, while considering the above petition, found that the Trial Court had no jurisdiction over the office in-charge of police station Crime Branch, Kashmir, Srinagar and it exceeded its jurisdiction in passing the order dtd. 24/12/2019, and accordingly, set-aside the said order.