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Judgment
By way of present review application, Capt. U.C. Arora has sought review of order dated 17.8.2020 passed by this Commission in FA No.491 of 2019. Along with this review application IA No.5604 of 2020 has been filed for seeking exemption from filing certified copy.
Section 22 (2) of the Consumer Protection Act, 1986 reads as follows:
" Without prejudice to the provisions contained in sub-section (1), the National Commission shall have the power to review any order made by it, when there is an error apparent on the face of record."
From the contents of Section 22(2), it is clear that review is limited only to the error apparent on the face of record.
I have perused the review application and after going through the record, I do not find any error apparent on the face of record, which calls for review of order dated 17.08.2020 passed by this Commission.
Accordingly, application for review stands dismissed. Other IAs filed along with this review application also stand dismissed.