(1.) PARTIES through their counsel.
(2.) THE petitioner before this Court has filed this present review petition for reviewing the order Dt. 24/8/2015 passed in W.P. No. 5565/2015.
(3.) THE present petitioner who has filed the present review petition is aggrieved by the aforesaid order passed by the Joint Registrar and has also preferred a writ petition which is pending before this Court and now he wants the order Dt. 24/8/2015 to be reviewed.