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Suryanarayana Rao, J.—Review from the judgment of the Court of the Single Judge of the High Court, Hyderabad, dated 13.12.1950 in appeal No. 586/4 of 1358 Fasli on the file of that Court.
In this review petition under Order 47, Rule 1, Code of Civil Procedure, the Petitioner contends that I Should review my previous judgment in view of the fact, that a subsequent Full Bench ruling of this Court had differed from my interpretation on Section 9 of the Hyderabad Money Lenders Act and has held, contrary to my opinion, that failure to hold a licence under the said Act at the time of money lending does not non-suit a money lender.
I regret this is no ground for entertaining a review. "The fact that questions of law have been wrongly decided is not sufficient ground for granting a review of the order" Vide � AIR 1943 136 (Oudh) . Also, a different view of law subsequently taken by the same Court is no ground for review. The review petition is, therefore, rejected.