WPSB/642/2018
2025 Latest Caselaw 3972 UK

Uttarakhand High Court

WPSB/642/2018 on 30 April, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date
No           or directions and
             Registrar's order
              with Signatures
                                 WPSB 642/2018
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Mr. C.D. Bahuguna, Senior Advocate, assisted by Mr. C.S. Dalakoti, Advocate for the petitioner.

Mr. P.S. Bisht, Additional CSC, for the State.

Ms. Mamta Bisht, Advocate, for the respondent no. 2 to 4.

(2) Writ petition was dismissed vide judgment dated 21.3.2025. Petitioner has filed an application (MCC/19290/2025) seeking review of the said judgment.

(3) Heard learned Senior Counsel for the review applicant and perused the review application.

(4) Learned Senior Counsel for the review applicant sought to re-argue the matter on merits, which is not permissible under review jurisdiction. This Court is of the considered opinion that there is no error apparent on the face of the record, which may warrant review of the judgment dated 21.3.2025. Accordingly, review application is dismissed.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 30.4.2025 Pr