Citation : 2021 Latest Caselaw 2068 UK
Judgement Date : 25 June, 2021
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
MCC No. 11081 of 2021 (Review Application)
In
WPMS No. 2441 of 2020
Hon'ble Manoj Kumar Tiwari, J.
Mr. Vivek Pathak, Advocate for the petitioner/review applicant.
Mr. Naresh Pant, Advocate for respondent no. 1.
Mr. T.S. Phartiyal, Additional C.S.C. for the State of Uttarakhand.
Heard learned counsel for the parties through video conferencing.
This application has been filed seeking review of the order dated 18.12.2020, whereby writ petition filed by the petitioner has been dismissed by this Court.
Perused the review application filed on behalf of review applicant as well as the affidavit filed in support thereof.
I have also perused the judgment under review.
Review of an order can be made only when there is some error apparent on the face of record. It is not a case herein.
Learned counsel appearing for the review applicant has also not been able to point out any error apparent on the face of record, which may warrant invocation of review jurisdiction.
Accordingly, the review application is dismissed.
(Manoj Kumar Tiwari, J.) 25.06.2021 Arpan
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