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Judgment
11 paragraphs · 213 wordsS.K. Mishra, J
The judgment of the learned Single Judge dated 06.10.2018 passed in Writ Petition (M/S) No. 124 of 2017 has been assailed in this case.
The peculiar facts of the case are that the respondent No. 5 challenged the order passed by the learned Single Judge in an Intra-Court Appeal
registered as SPA No. 939 of 2018, which was disposed of by the learned Division Bench on 16.11.2018. Thereafter, the petitioner has sought review
of that order by filing a review application, and prayed that the original order passed by the learned Division Bench be reviewed, which has been
dismissed today. Now, by virtue of this Special Appeal, the petitioner wants the order of the learned Single Judge to be set aside, which was set aside
by the learned Division Bench in SPA No. 939 of 2018 and this Court refused to review the order passed by the learned Division Bench as per the
order dated 16.11.2018 passed in SPA No. 939 of 2018 and MCC Review Application No. 1637 of 2018.
So, this Special Appeal is not maintainable. Hence, this Special Appeal is dismissed.
No order as to costs.
Let an urgent copy of this order be supplied to the parties on a proper application.