JALAL UD DIN Vs. GHULAM MOHAMMAD MIR

JUDGEMENT

(1.) The order dated 5th April, 2005 passed by this Court in Civil Revision No. 60 has given birth to this review petition. It is averred that Order 5, Rule 19 CPC is not mandatory in nature but is directory in terms of the judgment passed by the Hon'ble Patna High Court in case Mali Ram Sharma v. Gayatri Devi reported in AIR 1985 Patna 116 and also there was no need to issue fresh notice after legal heirs of deceased are brought on record as defendants.

(2.) Heard. Considered.

(3.) This Court is of the considered view that this review petition merits to be dismissed on admission stage without issuing notice to other-side.