BRAJESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This civil review application has been preferred for review of an order passed by the Division Bench of this Court dtd. 7/7/2014, whereby the Letters Patent Appeal No. 436 of 2013, preferred by these applicants, was dismissed.

(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that :-

(3.) It has been held by the Hon'ble Supreme Court in the case of Aribam Tuleshwar Sharma vs. Aribam Pishak Sharma, reported in (1979) 4 SCC 389 in paragraph 3, which reads as under :