LAWS(SC)-2016-10-96

HARSH MANDER Vs. AMIT ANILCHANDRA SHAH

Decided On October 19, 2016
Harsh Mander Appellant
V/S
Amit Anilchandra Shah Respondents

JUDGEMENT

(1.) We have perused the Review Petition and the connected papers.

(2.) We do not find any error in the order impugned, much less an apparent error on the face of the record, so as to call for its review.

(3.) The Review Petition is, accordingly, dismissed.