Heard the parties.
This LPA has been filed for setting aside the order dated 19.02.2020 passed in M.J.C. No.4376 of 2018 (arising out of C. Mis. No.892 of 2017)
passed by learned Single Judge by which learned Single Judge dismissed the modification petition.
It is submitted by learned counsel for the State that original order dated 28.08.2018 was passed by learned Single Judge in C. Mis. No.892 of 2017
under Article 227 of Constitution of India against which no LPA was maintainable and appellant filed a modification petition for modification of said
order being MJC No.4376 of 2018 which was dismissed by order dated 19.02.2020 against which present LPA has been preferred which is not
maintainable.
LPA is dismissed as not maintainable.
