- (1.) Adjournment has been sought by learned Counsel for the Petitioner, who has applied for review of an order passed by the Bench comprising of Hon'ble Mrs. Justice Gyan Sudha Misra, (the then Chief Justice) and Hon'ble Mr. Justice D.K. Sinha.
(2.) Hon'ble Mr. Justice D.K. Sinha is still available as a Judge of this Court.
(3.) Order XLVII Rule 5 of the Code of Civil Procedure reads as follows: Order XLVII Rule 5. Application for review in Court consisting of two or more Judges.- Where the Judge or Judges, or any one of the Judges, who passed the decree or made the order, a review of which is applied for, continues or continue attached to the Court at the time when the application for a review is presented, and is not or are not precluded by absence or other cause for a period of six months next after the application from considering the decree or order to which the application refers, such Judge or Judges or any of them shall hear the application, and no other Judge or Judges of the Court shall hear the same.;