KERRY ANNE BAJAJ Vs. KARAN BAJAJ

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) This is an application seeking modification of order dtd. 20/12/2025 passed by this Court in Writ Petition No. 510/2025. The modification as sought of that order is reproduced here under:

(3.) On hearing the parties, it is quite obvious that modification of the order to the extent prayed for, as seen in clause (a) to clause (m) of the prayer clause in the application, would be impermissible, since this would amount to reviewing the entire original order. Review would be permissible only if there was an error apparent on the face of the record or if there was new material before the Court on the basis of which the order calls for review. Neither of these grounds exists for the exercise of review jurisdiction. The application, therefore, must be rejected.