G.S.SINGHVI, SUDHANSU JYOTI MUKHOPADHAYA,JJ. - (1.) Taken on Board.
(2.) We have heard learned counsel for the parties and perused the record.
(3.) In our view, the reasons assigned by the High Court for declining to entertain the petitioner's prayer for setting aside the order of the trial Court and the revisional Court do not suffer from any legal infirmity.;