Ram Narain Singh vs Allahabad Bank Thru' G.M. Kolkata ...
2016 Latest Caselaw 2991 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- SPECIAL APPEAL No. - 1378 of 2009
 

 
Appellant :- Ram Narain Singh
 
Respondent :- Allahabad Bank Thru' G.M. Kolkata And Others
 
Counsel for Appellant :- K.N. Mishra
 
Counsel for Respondent :- Himanshu Tewari
 
In Re: Review Application No. 412128 of 2014
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the appellant Sri Satyaveer Singh.

The prayer made is to review the judgment on the ground that the specific arguments relating to emphasis on the graduation certificate have gone unnoticed and therefore, the judgment deserves to be reviewed.

We have gone through the judgment and we find that the issue has been considered, may not have been to the satisfaction of the appellant. There is a distinction between an erroneous decision and a decision which is founded on error apparent on the face of record. A review application would be entertainable only if there is an error apparent on the fact of record. It cannot be a matter of re hearing. We do not find any such error so as to review the judgment. The application is misconceived and is accordingly rejected.

Order Date :- 25.5.2016

Sanjeev

.

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Case :- SPECIAL APPEAL No. - 1378 of 2009

Appellant :- Ram Narain Singh

Respondent :- Allahabad Bank Thru' G.M. Kolkata And Others

Counsel for Appellant :- K.N. Mishra

Counsel for Respondent :- Himanshu Tewari

In Re: Delay Condonation Application No. 412125 of 2014

Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Pramod Kumar Srivastava,J.

The delay in filing the review application is sufficiently explained and is accordingly condoned.

The delay condonation application is allowed.

Order Date :- 25.5.2016/Sanjeev