ZENITH CREDIT LIMITED Vs. SURENDRA KUMAR LOYALKA

JUDGEMENT

(1.) After hearing learned counsel for the petitioner, I find that the review of the order dtd. 23/9/2019 passed by this court in the writ petition has been sought on the ground that the Sub-Registrar has misunderstood the order passed by this court and is unable to decide how he should deal with the order passed by this court.

(2.) The aforesaid ground cannot be a ground to seek review of the order. The order does not suffer from any error apparent on the face of the record.

(3.) Accordingly, the petition is dismissed.