- (1.) HEARD learned Counsel for the parties.
(2.) THE Appellant is aggrieved against the order dated 9th September 2010 passed in Civil Review No. 115 of 2009, whereby it has been ordered that the matter is required to be thoroughly investigated by the police upon lodging F.I.R. as prima facie it was a case of fraud committed by the Petitioner. Learned Counsel for the Appellant submitted that the learned Single Judge has failed to appreciate the meaning of the word "literate" and therefore, he has committed error.
(3.) LEARNED Counsel for the Appellant submitted that the Deputy Commissioner has examined the matter and gave certificate. In the said certificate, it is mentioned that the document was issued by the Institution after verification and the certificate is correct and genuine.;