- (1.) Case has been listed on defect side. The Registry raised objection in respect of non-filing of the certified copy of the order under review.
(2.) I have heard Mr. J.P. Goyal, learned counsel appearing for the petitioner.
(3.) Order 47 Rule 3 provides thus :- "3. Form of application for review. -The provisions as to the form of referring appeals shall apply, mutatis and mutandis, to application for review. Order 41, Rule 1 postulates that every appeal shall be preferred in the form of a memorandum signed by the appellant or his pleader and presented to the court or to such officer as it appoints in this behalf. The memorandum shall be accompanied by a copy of the decree appealed from and unless the appellate court dispenses therewith of the judgment on which it is founded. It appears that on the basis of the provisions contained in Order 47, Rule 3 CPC the registry raised objection in respect of non-filing of the certified cope of the order under review.;