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2019 (1) AJR 8
::AIROnline 2018 Jha 443
Jharkhand High Court
Hon'ble Judge(s):
Aparesh Kumar Singh
, J
Constitution of India , Art.226— Review - Maintainability - Subsequent writ petition filed by petitioner dismissed as not maintainable on ground that earlier petition was filed on same set of facts and grounds - Petition for review of order in subsequent writ petition on new grounds - Liable to be dismissed. (Para 8)
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