Rashmi vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 10849 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 143 of 2022
 

 
Applicant :- Rashmi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. and 3 Others
 
Counsel for Applicant :- In Person
 

 
Hon'ble Pankaj Bhatia,J.

Heard the applicant appeared in person and Mrs. Soma Pandey, the counsel for the respondent.

The present application has been filed seeking review of the order dated 31.05.2022.

The contention of the applicant appeared in person is that the correct facts were not placed by the counsel who had appeared on behalf of the applicant while arguing the case which led to the passing of the judgment dated 31.05.2022, she argues that the applicant is ready and willing to move out of the premises subject to the respondents giving her one-third share in the entire property to which, according to her, she is entitled.

Considering the fact that the application is a review application, no grounds as are required in terms of the Order 47 Rule 1 CPC are made out for review.

The review application is dismissed.

Order Date :- 22.8.2022

VNP/-