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Judgment
5 paragraphs · 88 words
Ms. Praveen Mahajan, Member (A)
This review application has been filed for review of our order dated 16.07.2018 by which MA-2981/2017 in OA-736/1993 was dismissed.
2.
Existence of error apparent on the face of record is sine qua non for entertainment of the review application.
3.
We have also perused the order under review as also the grounds of review. We do not find any error apparent on the face of record warranting interference in exercise of the review jurisdiction.
4.
Review Application is accordingly dismissed in circulation.