KRBL LTD Vs. PK OVERSEAS PVT LTD

JUDGEMENT

(1.) By this application moved under Order 47 Rule 1 read with Section 151 of Code of Civil Procedure, 1908 (hereinafter referred to as CPC) the appellant/applicant seeks review of the order dated 7th December 2012, whereby this court had dismissed the appeal filed by the appellant challenging the dismissal of its stay application by the learned trial court in a suit for permanent injunction.

(2.) Addressing arguments in support of the review application, Mr. S.K.G. Bansal, counsel for the appellant strongly contended that there is an error apparent on the face of record in the order dated 7th December 2012 passed by this court due to the following reasons:-

(3.) The aforesaid indisputable facts which were placed on record, as per the counsel for the appellant, were inadvertently glossed over by this court as can be seen from the order dated 7th December 2012 and therefore, the mistake and error is writ large on the very face of it, on the part of this court in not appreciating the facts in its right perspective.