RAJESH KUMAR BAGMAR Vs. SWATHI @ NAGINA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the respondent and perused the materials available on record.

(2.) The petitioner in the Review Application has come out with the present Review Application to review the order dtd. 27/4/2018 made in C.R.P(NPD).No.928 of 2015, on the file of this Court.

(3.) This Review Application is filed by changing the counsel who appeared in the Civil Revision Petition. The present counsel who is appearing for the Review Applicant has raised various grounds on merits and also new points, which were not put forth at the time of hearing of the Civil Revision Petition. It is well settled that in a Review Application, the counsel for the review petitioner is not entitled to re- argue the matter or put forth any new points. Only when there is an error in the order sought to be reviewed, the Review Application can be entertained. The learned counsel for the petitioner has not pointed out any error in the order dtd. 27/4/2018 made in C.R.P(NPD).No.928 of 2015.