ABHIJIT MISHRA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) This Review Petition has been preferred by the original writ petitioner seeking review of the order passed by this Court in W.P.(C) No.4695/2020 which was preferred as a PIL for the benefit of advocates. The writ petition was dismissed vide our order dated 29th July, 2020.

(2.) Having heard the petitioner in-person and looking to the facts and circumstances of the case, we see no reason to entertain this Review Petition mainly for the reason that there is no error apparent on the face of the record in our order dated 29th July, 2020 in W.P.(C) No.4695/2020.

(3.) Much has been argued out by the Review Applicant - party in person, about the previous orders wherein notices have been issued by this Court in matters pertaining to creation of the post of Advocate General in Delhi, selection process for the students etc., which are annexed as Annexures to the memo of the Review Petition. We have perused those annexures.