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Judgment
M.Y. Eqbal, J.—The petitioner-State Bank of India seeks review of the Order dated 22.6.2006 passed by a Bench of this Court in W. P. (S) No. 5314 of 2005 whereby, while disposing of the writ petition, a direction was issued to the Bank to consider the documents and on the basis of the same if it is found that marriage with the deceased-employee was not solemnised within the service, the respondent should process for family pension and the bank shall settle the same within a period of three months.
It is contended that the marriage was not solemnised in the year 1995 which necessitated the filing of this review application.
In may opinion, on the aforesaid ground the order cannot be reviewed. The direction was given to process the family pension on submission of proof by the respondent-wife only when it is found that the marriage of. the petitioner was not solemnised during service.
In that view of the matter, there is no question of reviewing of impugned order.
This Civil Review application is dismissed.