WPMS/2486/2020
2021 Latest Caselaw 609 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No. 2486 of 2020
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Bhupesh Kandpal, learned counsel for the petitioner/applicant. Mr. Pradeep Hariya, Standing Counsel for the State of Uttarakhand.

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 (MCC No. 11284 of 2021) is dismissed.

(Manoj Kumar Tiwari, J.) 02.03.2021 Aswal