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High CourtsDivision Bench(2012) 11 RAJ CK 0014

Ram Prasad and Another vs Union of India and Others

Rajasthan High Court · Decided on 1 November 2012

HON’BLE JUDGES
Narendra Kumar Jain, J · Arun Mishra, J
CASE NUMBER
Civil Review Petition No. 176 of 2012 in Civil Writ Petition No. 1060 of 2012
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Judgment

6 paragraphs · 171 words

Hon''ble Jain, J.—Heard learned counsel for the petitioners. There is delay of 2 days in filing the review petition.

2.

For the reasons mentioned in the application, duly supported by an affidavit, delay in filing the review petition is condoned. Application u/s 5 of the Limitation Act stands allowed.

3.

Petitioners have preferred this review petition to review the order of this Court dated 06.07.2012, whereby D.B. Civil Writ Petition No. 1060/2012, filed by petitioners against the order of Central Administrative Tribunal, Jaipur Bench, Jaipur dated 02.08.2011, was dismissed.

4.

We have considered the submissions of learned counsel for petitioners.

5.

This Court while considering the review petition, cannot act as an Appellate Court. We find no error apparent on the face of record in the order, sought to be reviewed, so as to interfere with the same, within the scope of review petition.

6.

We find no merit in the review petition and the same is, accordingly, dismissed. I.A. No. 43620/2012 for taking documents on record also stands disposed off.