Patna High Court - Orders
Smt. Laxmi Devi vs Smt. Shanti Devi on 2 July, 2014
Author: Sharan Singh
Bench: Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Review No.428 of 2013
In
Civil Writ Jurisdiction Case No. 12457 of 2013
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Smt. Laxmi Devi
.... .... Petitioner/s
Versus
Smt. Shanti Devi
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suresh Prasad Sah @ Baranwal
For the Respondent/s :
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI
SHARAN SINGH
ORAL ORDER
5 02-07-2014This is an application for review of the order dated 25.09.2013 passed in C.W.J.C. No. 12457 of 2013 whereby this Court dismissed the petitioner's application filed under Article 227 of the Constitution of India seeking quashing of an order dated 01.06.2013 whereby the petitioner's prayer for staying execution proceeding of Title Case No. 04 of 1989 was rejected.
Learned counsel for the petitioner submits that the petitioner has no house except the disputed house and if the proceeding of the Execution is not stayed, she would suffer an irreparable injury and, therefore, said order dated 25.09.2013 should be reviewed/ recalled.
Grounds taken in the review application, in my opinion are not good grounds for review of the order passed in a proceeding under Article 227 of the Constitution of India.
This application is accordingly dismissed.
(Chakradhari Sharan Singh, J.) Saif/-
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