Khajan Chandra Joshi vs State Of Uttarakhand And Others
2023 Latest Caselaw 72 UK

     IN THE HIGH COURT OF UTTARAKHAND AT
                   NAINITAL

      THE CHIEF JUSTICE SHRI VIPIN SANGHI
                      AND
       JUSTICE SHRI MANOJ KUMAR TIWARI

            SPECIAL APPEAL No.450 OF 2019

                   05TH JANUARY, 2023

Khajan Chandra Joshi                          ...... Appellant

                             Vs.

State of Uttarakhand and others          ...... Respondents


Presence: -
Shri Pulak Raj Mullick, learned counsel for the appellant.
Shri Mohit Maulekhi, learned Brief Holder for the State.
Shri Siddhartha Sah, learned counsel for respondent nos. 3
& 4.

ORDER: (Per Shri Vipin Sanghi, C.J.)


            We have heard Mr. Mullick, learned counsel for

the appellant.

       MCC No. 578/2019 (REVIEW APPLICATION).

2.          The   present   review      application   has   been

preferred    to   seek   review    of   the   judgment      dated

24.05.2019, rendered by the Division Bench in the

present Special Appeal, whereby the Special Appeal was

dismissed with exemplary costs of Rs. 2.5 lacs, which was

directed to be paid to Dena Bank.
 3.       The    review      application   is   premised   on

documents which do not form part of the special appeal or

even the writ proceedings.

4.       Learned counsel for the review applicant has

not pointed out from the impugned judgment dated

24.05.2019, any error apparent on the face of the record

which persuades us to review the said judgment.

5.       The review application is devoid of merit and

the same is accordingly dismissed.




                                     ________________
                                      VIPIN SANGHI, C.J.



                         _______________________
                           MANOJ KUMAR TIWARI, J.

Dated: 05th January, 2023 AK