Jai Pal vs Uoi
2013 Latest Caselaw 1446 Del

*                    HIGH COURT OF DELHI AT NEW DELHI

+                       R.S.A. NO.221/2003

                                        Decided on : 22nd March, 2013

JAI PAL                                       ...... Appellants
                       Through:               Counsel for the appellant
                                              (appearance not given).
                        Versus
UOI                                           ......       Respondent

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

V.K. SHALI, J. (Oral)

Review Petition No.173/13 & CM. No.5081/13

1. This is an application for reviewing order dated 7th February, 2013.

2. I have heard the learned counsel for the appellant. I have also gone

through the impugned order. Since the learned counsel for the

appellant has failed to show any error apparent on the face of

record in the impugned order, therefore, the application for review

of order dated 7th February, 2013 is rejected. Since the review

application has been rejected, the stay application is also dismissed.

V.K. SHALI, J.

MARCH 22, 2013 ss