SHIVANI Vs. EMPLOYEE STATE INSURANCE CORPORATION

JUDGEMENT

(1.) CM APPL.29550/2018 (Exemption)

(2.) It is a matter of record that a similar petition seeking identical reliefs, subsequent to the order of which review is sought, was instituted on behalf of the petitioner, being W.P.(C) 7177/2018 (for short 'Second Petition'), which was also dismissed as withdrawn, in pursuance to the leave sought for, on behalf of counsel for the petitioner on 13.07.2018.

(3.) Now, the applicant seeks review of the order dated 007.2018 in the first petition, that came to be dismissed as withdrawn, as afore-stated.