Dev Raj vs . ...Petitioner.
2023 Latest Caselaw 17323 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
                        Review Petition No. 123 of 2023
                        Date of decision : 1.11.2023.
    Dev Raj vs.                                                       ...Petitioner.




                                                                .

                               Versus
    H.P. State Agricultural Marketing Board & others
                                               ...Respondents





    Coram:
    The Hon'ble Mr. Justice Satyen Vaidya, Judge.

    Whether approved for reporting?1





    For the petitioners         :    Mr. Virbahadur Verma, Advocate

    For the respondents         :    Ms. Kiran Lata Sharma, Advocate.

    Satyen Vaidya, Judge (oral):

The prayer made in the review petition, if allowed,

will amount to reconsideration of the matter on merits, which is

impermissible in exercise of review jurisdiction.

2. No error apparent on the face of record has been

made out from the grounds of petition, hence the petition is

dismissed. Pending applications, if any, also stand disposed of.

(Satyen Vaidya) Judge

1st November, 2023 (kck)

Whether reporters of Local Papers may be allowed to see the judgment?