KALI TOPPO Vs. RENUKA KHALKHO
LAWS(JHAR)-2008-11-77
HIGH COURT OF JHARKHAND
Decided on
November 18,2008
Kali Toppo
Appellant
VERSUS
Renuka Khalkho
Respondents
JUDGEMENT
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(1.) :
The petitioner seeks review of the order dated 26.6.2008 passed in W.P.(C) No. 3059/2008 the order reads as under: -
"Petitioner as intervener filed application under Order 1 Rule 10 C.P.C. in Title Suit No. 210 of 1996. The intervention petition was rejected on 24.5.2004 as the intervener neither appeared nor pressed the application. After more than four years this application has been filed challenging the aforesaid order.
In my view, therefore, the court below has rightly passed the impugned order. Hence, this writ application is dismissed.
Mr. Alok Lal, learned counsel for the petitioner submitted that this court may only observe that the order under review will not debar the petitioner from filing or taking any other recourse under the law. I do not think it proper to make any observation.
This practice has been deprecated by the Supreme Court. If there is a provision in law under which the petitioner or respondent may proceed, any observation made by the court is redundant. Even in absence of any observation the petitioner may proceed in accordance with law. This review application is, accordingly, dismissed. ;
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