(1.) Heard Mr. Mishra, learned counsel for the applicant, Mrs. Joshi, learned A. G. P. for respondent no.1 and Mr. Dhatrak, learned counsel for respondent no.2. By this application, the applicant who is original petitioner in Writ Petition No.4554/2006 seeks review of order dated 9.10.2007 passed by this Court.
(2.) Having heard learned counsel for the parties, we find no error apparent on the face of record justifying exercise of review jurisdiction. This court has considered all the aspects while passing the impugned order. Hence, the application is dismissed.