Ramesh Chand & Ors. vs Khem Chand
2013 Latest Caselaw 1041 Del

*              HIGH COURT OF DELHI AT NEW DELHI

+              RA No.117/2013 & CM No.3683/2013
                           in
                       FAO 457/2011


                                  Date of Decision: 01.03.2013

RAMESH CHAND & ORS.                     ..... Appellants
                 Through:               None.

                       Versus

KHEM CHAND                              ..... Respondents
                       Through:         Mr. R.K. Uppal, Adv.,

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

V.K. SHALI, J. (ORAL)

RA No.117/2013

This is an application for review of order dated

21.01.2013. I have heard the learned counsel for the

applicant-Sh.Khem Chand. Since there is no error apparent

on the face of the record as pointed out by the learned

counsel, consequently there is no ground for reviewing the

order dated 21.01.2013.

The learned counsel has only pointed out that the date

of death of the mother of the child is 06.10.2007 and not

01.10.2007. The date of death of the mother of the child has

been taken from the impugned order, where it is recorded

as 01.10.2007.

Dismissed.

CM No.3683/2013 (For Stay)

This is an application for stay of order dated

21.01.2013 till the review application No.117/2013 is

decided. Since the review application has been dismissed,

this application has become infructuous.

Dismissed as infructuous.

V.K. SHALI, J MARCH 01, 2013