ISHWINDER SINGH Vs. VIJAY KUMAR PANDEY

JUDGEMENT

(1.) Shri A. K. Jain, learned Counsel for the petitioner.

(2.) Learned Counsel States that by mistake this petition has been filed as an appeal though it should have been filed as a Revision Petition and he prays that the petition be treated as a Revision Petition. The prayer is allowed. Register the case as Revision.

(3.) Heard Shri A. K. jain, learned Counsel for the petitioner.