BRIJKISHORE AGRAWAL Vs. VIKRANT GRIH NIRMAN SAHKARI

JUDGEMENT

(1.) Petitioner is present before the Court in person The petitioner before this Court has filed the present review petition being aggrieved by order dated 17.01.2018 passed by this Court in W.P. No.4632/2017.

(2.) This Court has passed a detailed order on merits and there is no error apparent on the face of record for warranting review. There is a remedy available to the petitioner to prefer an appeal.

(3.) The Apex Court in the case of Haridas Das Vs. Usha Rani Bank (Smt) and Ors., reported in (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-