Puran Chand vs Brij Lal
2013 Latest Caselaw 3005 Del

*                   HIGH COURT OF DELHI AT NEW DELHI

+                            R.S.A. No.16 of 2001

                                              Decided on : 16th July, 2013

PURAN CHAND                                          ...... Appellant
                      Through:    Mr. Kirti Uppal, Senior Advocate with
                                  Mr. Ajit Dayal, Advocate.

                        Versus

BRIJ LAL                                              ...... Respondent

CORAM:
HON'BLE MR. JUSTICE V.K. SHALI

V.K. SHALI, J. (ORAL)

Review Application No.206/2013

1. This is an application filed by the appellant seeking review of order

dated 25.2.2013.

2. I have heard the learned counsel for the appellant/applicant and

have gone through the averments made in the application.

3. Since no error apparent on the face of the record has been pointed

out in the order, therefore, the application is dismissed.

V.K. SHALI, J.

JULY 16, 2013/'AA'