- (1.) Heard Sri. P.R. Gupta, learned counsel for revisionist and perused the record. Facts in brief of the present case are that a SCC Suit No. 3 of 2005 has been filed pending in the Court of Additional District & Sessions Judge, Court No. 1, Hardoi.
(2.) In the said matter initially on behalf of the revisionist an application under Order 1 Rule 10 CPC, rejected. Subsequently, again an application under Section 151 CPC along with application under Section 5 of Limitation Act has been moved for recall of the order dated 13.09.2011 by which the application under Order 1 Rule 10 CPC has been rejected (registered as Paper No. 112Ga/1), dismissed by order dated 27.03.2012.
(3.) Aggrieved by the said facts, present revision has been filed by revisionist/Mohd. Murtaza alias Pahari under Section 115 C.P.C.;