Step 1
Enter your contact details.
(A) Civil Procedure Code (5 of 1908) S. 100, O. 47, R. 1— Review — Of order of second appellate Court — Court disposing second appeal on ground that there was no substantial question of law — Court while disposing second appeal not modifying judgment of lower appellate Court but only interpreting order of lower appellate Court — There being no error apparent on face of record, interference in review petition not necessary (Para 9)